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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Gujarat - Subsection

Section 25(1) in The Gujarat Co-Operative Societies Act, 1961

(1)Notwithstanding anything contained in Section 22, a society of such class as may be prescribed may admit any person as a nominal, associate, or sympathiser member:Provided that the total member of associate and sympathiser members in a society shall not exceed ten per cent of the total number of members thereof.