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[Cites 0, Cited by 3] [Section 107(1)] [Section 107] [Entire Act]

State of Gujarat - Subsection

Section 107(1)(c) in The Gujarat Co-Operative Societies Act, 1961

(c)of his own motion, in the case of a society which-
(i)has not commenced working, or
(ii)has ceased working, or
(iii)possesses shares of members deposits not exceeding five hundred rupees, or
(iv)has ceased to comply with any conditions as to registration and management in this act or [the rules or the bye-laws, or] [Substituted by Gujarat 23 of 1982]
(v)[ has failed to comply with any directions issued under sub-section (1) of Section 160 or such directions as modified under sub-section (2) of that section.] [Inserted by Gujarat 23 of 1982]