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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Gujarat - Subsection

Section 116(n) in The Gujarat Co-Operative Societies Act, 1961

(n)such other purposes as the State Government may, from time to time, by notification in the Official Gazette, declare to be [productive purposes] [These words were substituted for the words 'Land improvement or productive purposes' by Gujarat 23 of 1982] for the purpose of this Chapter.