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[Cites 0, Cited by 1] [Section 60] [Entire Act]

State of Gujarat - Subsection

Section 60(1) in The Gujarat Co-Operative Societies Act, 1961

(1)If an Apex society which has established a Principal State Partnership Fund is wound up or dissolved, all moneys at the credit of, or payable to that Fund, shall be paid to the State Government.