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[Cites 0, Cited by 1] [Section 73CA(1)] [Section 73CA] [Entire Act]

State of Maharashtra - Subsection

Section 73CA(1)(c) in The Maharashtra Co-Operative Societies Act, 1960

(c)in the case of any society,-
(i)a member who has taken anamat or advance; or
(ii)a member who has purchased any goods or commodities on credit or availed himself of any services from the society for which charges are payable; and fails to repay the full amount of such anamat or advance or pay the price of such goods or commodities or charges for such service, after receipt of notice of demand by him from the concerned society or within thirty days from the date of withdrawal of anamat or advance by him or from the date of delivery of goods to him or availing of services by him, whichever is earlier;