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[Cites 0, Cited by 0] [Section 165(2)] [Section 165] [Entire Act]

State of Maharashtra - Subsection

Section 165(2)(xl) in The Maharashtra Co-Operative Societies Act, 1960

(xl)prescribe qualifications for members of the committee and employees a society or class of societies [duties to be performed by, and several and liabilities therefor, of such members] [These words were inserted by Maharashtra 33 of 1963, Section 32(c).] and the conditions of service subject to which person may be employed by societies;