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[Cites 0, Cited by 0] [Section 168] [Entire Act]

State of Gujarat - Subsection

Section 168(2) in The Gujarat Co-Operative Societies Act, 1961

(2)In particular and without prejudice to the generality of the foregoing power, such rules may be made-
(a)for the whole or any part of the State of Gujarat and for any society or class of societies, and
(b)to provide for all matters expressly required or allowed by this Act to be prescribed by rules.