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[Cites 0, Cited by 0] [Section 99(5)] [Section 99] [Entire Act]

State of Gujarat - Subsection

Section 99(5)(c) in The Gujarat Co-Operative Societies Act, 1961

(c)The Registrar, his nominee or board of nominees shall not refuse the leave to defend the dispute unless he is satisfied that the facts disclosed by the defendant do not indicate that he has substantial defence to raise or that the defence intended to be put up by him is frivolous or vexatious.