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[Cites 0, Cited by 0] [Section 91(3)] [Section 91] [Entire Act]

State of Maharashtra - Subsection

Section 91(3)(iii) in The Maharashtra Co-Operative Societies Act, 1960

(iii)a claim by a society for any loss caused to it by a member, past member or deceased member, by any officer, past officer or deceased officer, by any agent, past agent or deceased agent, or by any servant, past servant, past servant or deceased servant, or by its committee, past or present, whether such loss be admitted or not;