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[Cites 0, Cited by 0] [Section 17A(2)] [Section 17A] [Entire Act]

State of Gujarat - Subsection

Section 17A(2)(b) in The Gujarat Co-Operative Societies Act, 1961

(b)the Registrar has considered suggestions and objections if any received either from the society or from any member or class of members thereof or from any creditor or class of creditors within such period (not being less than one month from the date on which the copy of the order as aforesaid was received by the society) as the Registrar may fix in that behalf, and has, if necessary, modified the same in the light of such suggestions and objections.