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[Cites 0, Cited by 0] [Section 149(12)] [Section 149] [Entire Act]

State of Maharashtra - Subsection

Section 149(12)(c) in The Maharashtra Co-Operative Societies Act, 1960

(c)Any reference to the said Tribunal in any law or instrument, for the time being in force, shall, with effect from the commencement of the Maharashtra Co-operative Societies (Third Amendment) Act, 1973, be construed as a reference to the said Court].