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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Gujarat - Subsection

Section 89(2) in The Gujarat Co-Operative Societies Act, 1961

(2)On receipt of a direction from the Registrar under sub-section (1) the committee of the society shall, notwithstanding any provision to the contrary in the bye-laws, place or cause to be placed the paid officer or servant under suspension forthwith.