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[Cites 0, Cited by 1] [Section 74A] [Entire Act]

State of Gujarat - Subsection

Section 74A(1) in The Gujarat Co-Operative Societies Act, 1961

(1)In this section "a designated officer", means the Chairman and the President, and includes any other officer of the society as may be declared by the State Government by notification in the Official Gazette, to be a designated officer, but does not include any officer appointed or nominated by the State Government or by the Registrar.