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[Cites 0, Cited by 0] [Section 147(1)] [Section 147] [Entire Act]

State of Gujarat - Subsection

Section 147(1)(r) in The Gujarat Co-Operative Societies Act, 1961

(r)an officer of a society wilfully recommends or sanctions for his own personal use or benefit or for use or benefit of a person in whom he is interested, a loan in the name of any other person;