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[Cites 0, Cited by 0] [Section 147(1)] [Section 147] [Entire Act]

State of Gujarat - Subsection

Section 147(1)(l) in The Gujarat Co-Operative Societies Act, 1961

(l)a committee of a society or an officer or member thereof wilfully neglects or refuses to do any act, or to furnish any information required for the purposes of this Act by the Registrar or other person duly authorised by him in writing in this behalf;