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[Cites 0, Cited by 0] [Section 2(16)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(16)(d) in The Maharashtra Municipal Corporations Act, 1949

(d)a society, club or other association of persons (whether incorporated or not) which, whether while carrying on business or not, imparts, buys, sells, supplies or distributes goods whether for or on behalf of its members or not, for cash or for deferred payment or, for commission, remuneration or otherwise.