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[Cites 0, Cited by 1] [Section 78] [Entire Act]

State of Maharashtra - Subsection

Section 78(3) in The Maharashtra Co-Operative Societies Act, 1960

(3)When a notice is issued against any committee or a member under subsection (1), if resignation from any office is tendered by the committee or a member, it shall not be valid or effective until two months have elapsed from the date of issue of the notice or until it is permitted to be accepted by the Registrar, whichever is earlier.