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[Cites 0, Cited by 0] [Section 99(3)] [Section 99] [Entire Act]

State of Gujarat - Subsection

Section 99(3)(d) in The Gujarat Co-Operative Societies Act, 1961

(d)Any person who is a party to the dispute and entitled to more than one relief in respect of the same cause of action may claim all or any of such reliefs; but if he omits to claim all such reliefs, he shall not forward claim for any relief so omitted, except with the leave of the Registrar, his nominee or board of nominees.