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

State of Gujarat - Subsection

Section 60(2) in The Gujarat Co-Operative Societies Act, 1961

(2)If a Central society which has established a Subsidiary State Partnership Fund is wound up or dissolved, all moneys at the credit of, or payable to that fund, shall be paid and credited to the Principal State Partnership Fund from which it received moneys under clause (b) of sub-clause (2) of Section 53.