Section 49(2) in The Gujarat Co-Operative Societies Act, 1961
(2)For the purposes of this section, the expression "society" means-(i)any society, the majority of the members of which are agriculturists and the primary object of which is to obtain credit for its members, or(ii)any society, or any society of the class of societies, specified in this behalf by the State Government by a general or special order.
