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[Cites 0, Cited by 0] [Section 156(1)] [Section 156] [Entire Act]

State of Gujarat - Subsection

Section 156(1)(iv) in The Gujarat Co-Operative Societies Act, 1961

(iv)Seven members to be nominated by the State Government out of which one shall be a woman, one a person belonging to a Scheduled Caste and one a person belonging to a Scheduled Tribe.