Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(1A) in The Gujarat Co-Operative Societies Act, 1961 (1A)[ "authorised person" means a person duly authorised by the Registrar to take action under the provisions of this Act;] [Inserted by Gujarat Act No. 17 of 2013, dated 15.4.2013.]
