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[Cites 0, Cited by 0] [Section 24A] [Entire Act]

State of Maharashtra - Subsection

Section 24A(1) in The Maharashtra Co-Operative Societies Act, 1960

(1)Every society shall organise co-operative education and training, for its members, officers and employees through such State federal societies or the State Apex Training Institutes, as the State Government may, by notification in the Official Gazette, specify. Such education and training shall,-
(i)en-sure the effective and active participation of the members in the management of the society;
(ii)groom talented employees for leadership position;
(iii)develop professional skills through co-operative education and training.