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[Cites 0, Cited by 3] [Section 53] [Entire Act]

State of Maharashtra - Subsection

Section 53(1) in The Maharashtra Co-Operative Societies Act, 1960

(1)A Central Society which is provided with moneys by an Apex Society from the Principal State partnership Funds shall, with such moneys, establish a Fund to be called the "Subsidiary State Partnership Fund".