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[Cites 0, Cited by 38] [Section 76B] [Entire Act]

State of Gujarat - Subsection

Section 76B(2) in The Gujarat Co-Operative Societies Act, 1961

(2)The Registrar may, by order, direct that the officer so removed shall be disqualified to hold or to contest election for any office in the society from which he is removed and in any other society for a period not exceeding four years from the date of the order and such officer shall stand disqualified accordingly.]