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[Cites 0, Cited by 0] [Section 99(3)] [Section 99] [Entire Act]

State of Gujarat - Subsection

Section 99(3)(b) in The Gujarat Co-Operative Societies Act, 1961

(b)Where a dispute has been instituted, in the name of the wrong person or where all the defendants have been not included, the Registrar or his nominee or board of nominees may, at any stage of the hearing of the dispute if satisfied that the mistake was bona fide, order any other person to be substituted or added as a plaintiff or a defendant, upon such terms as he thinks just.