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[Cites 0, Cited by 1] [Section 145F(1)] [Section 145F] [Entire Act]

State of Gujarat - Subsection

Section 145F(1)(d) in The Gujarat Co-Operative Societies Act, 1961

(d)if he is found guilty of a corrupt practice under this Chapter by the State Government unless a period of six years has elapsed since the date on which the decision of the State Government takes effect;