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[Cites 0, Cited by 0] [Section 80A(1)] [Section 80A] [Entire Act]

State of Gujarat - Subsection

Section 80A(1)(b) in The Gujarat Co-Operative Societies Act, 1961

(b)appoint a person or a committee of persons to be the custodian of the society, for such period not exceeding two years in the aggregate or until a new committee of management is elected, whichever is earlier.