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[Cites 0, Cited by 0] [Section 88(1)] [Section 88] [Entire Act]

State of Gujarat - Subsection

Section 88(1)(b) in The Gujarat Co-Operative Societies Act, 1961

(b)Every person who is or has at any time been an officer or employee of the society and every member and past member of the society shall furnish such information in regard to such transactions and working of the society as the Registrar or the person authorised by him may require.