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[Cites 0, Cited by 4] [Section 93] [Entire Act]

State of Maharashtra - Subsection

Section 93(1) in The Maharashtra Co-Operative Societies Act, 1960

(1)Where any dispute is referred to any Co-operative Court, the President of the Co-operative Appellate Court may, at any time, for reason to be recorded in writing, withdraw such dispute from that Court and may refer it for decision to any other Co-operative Court as he deems fit.