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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Gujarat - Subsection

Section 56(b) in The Gujarat Co-Operative Societies Act, 1961

(b)an Apex society from the Principal State Partnership Fund, or a Central society from the Subsidiary State Partnership Fund, as the case may be, then in the event of the winding up of such society the liability in respect of such shares shall be limited to the amount paid in respect of such shares.