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[Cites 0, Cited by 0] [Section 77F(1)] [Section 77F] [Entire Act]

State of Maharashtra - Subsection

Section 77F(1)(a) in The Maharashtra Cooperative Societies Rules, 1961

(a)any dispute for recovery of debt upon promissory note, hundi, bill of exchange or bond, with interest where agreed upon under such instrument or under the bye-laws;