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Model Code of Conduct Not Applicable to Co-operative Society Not Funded by Government: Gujarat HC - (22 Apr 2019)

TRUSTS & SOCIETIES

Gujarat High Court has held that Model Code of Conduct is not applicable to a co-operative society which is not wholly or partially funded by Government and which is not carrying on development work on behalf of the Government.

Tags : BOMBAY HIGH COURT   MODEL CODE OF CONDUCT   CO-OPERATIVE SOCIETY NOT FUNDED BY GOVERNMENT  

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