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[Cites 0, Cited by 0] [Section 94(3)] [Section 94] [Entire Act]

State of Maharashtra - Subsection

Section 94(3)(b) in The Maharashtra Co-Operative Societies Act, 1960

(b)Where a dispute has been instituted in the name of the wrong person, or where all the defendants have not been included, [the Co-operative Court] [These words were substituted for the words 'the Registrar or the Co-operative Court', by Maharashtra 18 of 1982, Section 7(3)(a)(i).] may, at any stage of the hearing of the dispute, if satisfied that the mistake was bona fide order any other person to be substituted or added as a plaintiff or a defendant, upon such terms as [it thinks just.] [These words were substituted for the words 'he thinks just', by Maharashtra 18 of 1982, Section 7(3)(b)(ii).]