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[Cites 0, Cited by 4] [Section 42] [Entire Act]

State of Gujarat - Subsection

Section 42(a) in The Gujarat Co-Operative Societies Act, 1961

(a)to any instrument relating to shares in a society [not being a housing society] [Inserted by Gujarat 23 of 1982.] notwithstanding that the assets of the society consist in whole or in part of immovable property; and