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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Maharashtra - Subsection

Section 104(1) in The Maharashtra Cooperative Societies Rules, 1961

(1)The State Government shall appoint a person who is qualified to be appointed as a Judge of a High Court, or is holding or has held a judicial office not lower in rank than that of District Judge, to be the President of the Maharashtra State Co-operative Appellate Court.