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[Cites 0, Cited by 0] [Section 166(1)] [Section 166] [Entire Act]

State of Gujarat - Subsection

Section 166(1)(a) in The Gujarat Co-Operative Societies Act, 1961

(a)the registration of a society or its bye-laws, or the amendment of its bye-laws, or the dissolution of the committee of a society, or the management of the society on dissolution thereof; or