Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 41] [Entire Act] State of Maharashtra - Subsection Section 41(a) in The Maharashtra Co-Operative Societies Act, 1960 (a)to any instrument relating to shares in a society, notwithstanding that the assets of the society consist in whole or in part of immovable property; or
