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[Cites 0, Cited by 51] [Section 103] [Entire Act]

State of Maharashtra - Subsection

Section 103(3) in The Maharashtra Co-Operative Societies Act, 1960

(3)When a final order is passed confirming the interim order, the officers of the society shall vacate their offices, and while the winding up order remains in force the general body of the society shall not exercise any powers.