Section 34(1)(b) in The Gujarat Co-Operative Societies Act, 1961

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State of Gujarat - Subsection

Section 34(1)(b) in The Gujarat Co-Operative Societies Act, 1961

(b)his liability for the debts of the society as they stood immediately before the date of such cessation shall, save as otherwise provided in sub-section (2), continue for a period of three years from such date as if he had not ceased to be a member:

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State of Gujarat - Subsection

Section 34(1)(b) in The Gujarat Co-Operative Societies Act, 1961