Section 92(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)The period of limitation in the case of any other dispute except those mentioned in the foregoing sub-section which are required to be referred to [the Co-operative Court] [These words were substituted for the words 'the Registrar' by Maharashtra 18 of 1982, Section 5(a).] under the last preceding section shall be regulated by the provisions of [the Limitation Act, 1963] [These words and figures were substituted for the words and figures 'the Indian Limitation Act, 1908' by Maharashtra 20 of 1986, Section 49(c).], as if the dispute were a suit and 4[the Co-operative Court] a Civil Court.
