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[Cites 0, Cited by 6] [Section 91(1)] [Section 91] [Entire Act]

State of Maharashtra - Subsection

Section 91(1)(c) in The Maharashtra Co-Operative Societies Act, 1960

(c)[ a person other than a member of the society, with whom the society, has any transactions in respect of which any restrictions or regulations have been imposed, made or prescribed under sections 43, 44 or 45, and any person claiming through such person; [Clauses (c) and (d) were, substituted for the original by Maharashtra 27 of 1969, Section 16(a)(j).]