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[Cites 0, Cited by 1] [Section 165(2)] [Section 165] [Entire Act]

State of Maharashtra - Subsection

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

(xliv)provide for the procedure to be adopted for taking possession of books, documents, securities, cash and other property of a society by a person acting under sections 81, 83 and 84 in cases where misappropriation of funds, breach of trust or fraud has been committed, or where it is suspected or apprehended that the books, documents, securities, cash and other properties are likely to be tampered with or destroyed or removed;