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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(1)(b) in The Gujarat Co-Operative Societies Act, 1961

(b)a firm, company, [or any other body corporate constituted under any law for the time being the force] [Substituted for the word 'association' by Gujarat 23 of 1982] or a society registered under the Societies Registration Act, 1860 (XXI of 1860);