Section 145F(3) in The Gujarat Co-Operative Societies Act, 1961
(3)Notwithstanding anything contained in clause (b) or (c) of sub-section (1), disqualification under either clause shall not, in the case of a person who on the date of the conviction is a member of any specified society, take effect until three months have elapsed from that date or in within that period as appeal or application for revision is brought in respect of the conviction or the sentence until that appeal or application is disposed of by the Court.[145G [Deleted by Gujarat 23 of 1982]] [Inserted by Gujarat 1 of 2008, Sec. 26 (w.e.f. 8.10.2007).]. [* * *][145H [Deleted by Gujarat 23 of 1982]]. [* * *]
