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[Cites 0, Cited by 0] [Section 153(1)] [Section 153] [Entire Act]

State of Gujarat - Subsection

Section 153(1)(a) in The Gujarat Co-Operative Societies Act, 1961

(a)if made or sanctioned or approved by the Registrar, or an Additional or Joint Registrar on whom powers of the Registrar are conferred, to the State Government.