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[Cites 0, Cited by 1] [Section 79] [Entire Act]

State of Gujarat - Subsection

Section 79(2) in The Gujarat Co-Operative Societies Act, 1961

(2)No act done in good faith by any person appointed under this Act, the rules or bye-laws shall be invalid merely by reason of the fact that his appointment has been cancelled by or in consequence of any order subsequently passed thereunder.