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[Cites 0, Cited by 1] [Section 71(1)] [Section 71] [Entire Act]

State of Gujarat - Subsection

Section 71(1)(g) in The Gujarat Co-Operative Societies Act, 1961

(g)in any corporation owned or controlled by the Government of Gujarat and other Scheduled Banks not covered under clause (1), with the prior approval of the State Government subject to such terms and conditions as may be prescribed in this behalf :