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[Cites 0, Cited by 4] [Entire Act]

State of Maharashtra - Section

Section 73D in The Maharashtra Co-Operative Societies Act, 1960

73D. Society's nominee on other society not eligible to be designated officer except in a federal society.

- No member of a society who is nominated to represent it on any other society, shall be eligible for being elected or appointed as a designated officer of the other society, unless the other society is its federal society.