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[Cites 0, Cited by 3] [Section 51] [Entire Act]

State of Gujarat - Subsection

Section 51(2) in The Gujarat Co-Operative Societies Act, 1961

(2)[] [Renumbered by Gujarat 23 of 1982] The share capital subscribed by the State Government under sub-section (1) shall not be returned to the State Government by a society except with the previous sanction of the Government.]