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[Cites 0, Cited by 1] [Section 81(1)] [Section 81] [Entire Act]

State of Gujarat - Subsection

Section 81(1)(b) in The Gujarat Co-Operative Societies Act, 1961

(b)one or more Administrators who need not be members of the society, or from amongst the officers of the Co- operative Department of the State Government, to manage the affairs of the society for a period not exceeding six months :