Section 141(2) in The Gujarat Co-Operative Societies Act, 1961
(2)The [Stale Land Development Bank] [Substituted for the words 'State Land Mortgage Bank' by Gujarat 24 of 1964] and the [Primary Land Development Bank] [Substituted for the words 'Primary Land Mortgage Bank' by Gujarat 24 of 1964] shall contribute to such funds at such rate as may be prescribed, and the constitution, maintenance and utilisation of such funds shall be governed by such rules, as may be made by the State Government in this behalf.
