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[Cites 0, Cited by 0] [Section 150] [Entire Act]

State of Maharashtra - Subsection

Section 150(2) in The Maharashtra Co-Operative Societies Act, 1960

(2)An application for review under the foregoing sub-section by any shall be made within ninety days from date of the communication of the order [Co-operative Appellate Court] [These words were substituted for the word 'Tribunal', by Maharashtra 3 of 1974, Section 38(c).].