Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 51] [Entire Act] State of Maharashtra - Subsection Section 51(ii) in The Maharashtra Cooperative Societies Rules, 1961 (ii)Provision considered necessary for depreciation in the value of any security, bonds or shares held by the society as part of its investment,
