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[Cites 0, Cited by 0] [Section 145S(1)] [Section 145S] [Entire Act]

State of Gujarat - Subsection

Section 145S(1)(g) in The Gujarat Co-Operative Societies Act, 1961

(g)fraudulently or without due authority, as the case may be, attempts to do any of the foregoing acts or wilfully aids or abets the doing of any such acts.