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[Cites 0, Cited by 0] [Section 160(4)] [Section 160] [Entire Act]

State of Gujarat - Subsection

Section 160(4)(c) in The Gujarat Co-Operative Societies Act, 1961

(c)if such failure is, committed by an employee of the society, direct the society to remove such employee from employment of the society forthwith and if the society fails, without reasonable or sufficient cause to take action in pursuance of such directions, make an order removing such person from employment of the society and thereupon such person shall be deemed to have been removed by the society :