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[Cites 0, Cited by 0] [Section 145E] [Entire Act]

State of Gujarat - Subsection

Section 145E(1) in The Gujarat Co-Operative Societies Act, 1961

(1)The expenses of the holding of any election, including the payment of travelling allowances, daily allowances and other remuneration, if any, to the persons appointed to exercise the powers and perform the duties in respect of the election, shall be borne by the specified society concerned.