Section 73CA(1)(vi) in The Maharashtra Co-Operative Societies Act, 1960

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State of Maharashtra - Subsection

Section 73CA(1)(vi) in The Maharashtra Co-Operative Societies Act, 1960

(vi)is a salaried employee of any society (other than a society of employees themselves) or holds any office of profit under any society, except when he holds or is appointed to the office of a Managing Director or any other office declared by the State Government by general or special order not to disqualify its holder or is entitled to be [or is nominated as functional director on the committee of a society under sub-section (2) of section 73A] [These words, brackets, letter and figures were substituted for the words brackets, figures and letter 'or is selected or elected to any reserved seat on the committee of a society under section 73BB' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 36(b)(iv), (w.e.f. 14-2-2013).],

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State of Maharashtra - Subsection

Section 73CA(1)(vi) in The Maharashtra Co-Operative Societies Act, 1960