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[Cites 0, Cited by 0] [Section 31(6)] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(6)(b) in The Gujarat Co-Operative Societies Act, 1961

(b)A person under any such disability as is referred to in clause (a) shall, on his disability ceasing, furnish to the society a declaration of his willingness to become a member. On receipt of such declaration the society, notwithstanding anything contained in this section may, and if it is a co-operative housing society such society shall admit him as a member if he is not otherwise disqualified. A person so admitted shall become entitled to all the rights and privileges of a member and become subject to liabilities like any other member of the society.