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Citedby 17 docs - [View All]
Kamalashanker Bhuleshanker Dave vs State Of Gujarat on 16 April, 1963
Kamalashanker Bhuleshanker Dave vs State Of Gujarat on 28 September, 1961
Commissioner Of Income-Tax, ... vs Kaira District Co-Operative Milk ... on 24 March, 1978
Narayan Mugu Teli, Since Deceased ... vs Ramchandra Mugu Teli And Ors. on 9 December, 2003
Sri Sirisiddi Vinayaka ... vs Assessee on 30 October, 2012

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[Section 43] [Complete Act]
Central Government Act
Section 43(1) in The Co- Operative Societies Act, 1912
(1) The State Government may, for the whole or any part of the State and for any registered society or class of such societies, make rules 1[ to carry out the purposes of this Act.