Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 26(2)] [Section 26] [Entire Act] State of Maharashtra - Subsection Section 26(2)(b) in The Maharashtra Co-Operative Societies Act, 1960 (b)to utilise minimum level of services at least once in a period of five consecutive years as specified in the by-laws of the society: