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[Cites 0, Cited by 1] [Section 99(5)] [Section 99] [Entire Act]

State of Gujarat - Subsection

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

(d)Where the defendant fails to obtain such leave or fails to appear or defend the dispute in pursuance of such leave, the averments made in the plaint and documents produced therewith shall be deemed to have been admitted by' the defendant :