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 1] [Section 91A] [Entire Act] State of Maharashtra - Subsection Section 91A(2) in The Maharashtra Co-Operative Societies Act, 1960 (2)A Co-operative Court shall consist of one member appointed by the State Government possessing such qualifications as may be prescribed.
