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[Cites 0, Cited by 0] [Section 18A(2)] [Section 18A] [Entire Act]

State of Maharashtra - Subsection

Section 18A(2)(c) in The Maharashtra Co-Operative Societies Act, 1960

(c)[ the Registrar has obtained the prior approval of the Reserve Bank of India.] [Clause (c) was added by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 9(b), (w.e.f. 14-2-2013).]