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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Maharashtra - Subsection

Section 85(2) in The Maharashtra Co-Operative Societies Act, 1960

(2)No expenditure from the funds of a society shall be incurred, for the purpose of defraying any costs in support of any appeal preferred by any person other than the society against an order made under the foregoing sub-section.