Section 163 in The Gujarat Co-Operative Societies Act, 1961
163. Branches etc. of societies outside the State.
(1)No society shall open a branch or a place of business outside the State of Gujarat, and no co-operative society registered under any law' in any other State shall open a branch or a place of business in the State of Gujarat without the permission of the Registrar.(2)Every co-operative society registered under any law in any other State and permitted to open a branch or a place of business in the State of Gujarat under subsection (1) or which has a branch or a place of business in the State of Gujarat at the commencement of this Act, shall, within three months from the date of the opening of such branch or place of business or from the date of the commencement of this Act, as the case may be, file with the Registrar a certified copy of the bye-laws and amendments and, if these be not in English a certified translation thereof in English or Hindi and shall submit to the Registrar such returns and information as are submitted by similar societies registered under this Act in addition to those which may be submitted to the Registrar of the State where such society is registered.(3)The provisions of sub-sections (1) and (2) shall not apply to co-operative societies to which the provisions of the Multi-Unit Co-operative Societies Act, 1942 (VI of 1942) applies.(4)Nothing in sub-section (1) shall affect a society which has a branch or a place of business outside the State of Gujarat at the commencement of this Act.
