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[Cites 0, Cited by 0] [Section 73CA(1)] [Section 73CA] [Entire Act]

State of Maharashtra - Subsection

Section 73CA(1)(e) in The Maharashtra Co-Operative Societies Act, 1960

(e)in the case of housing societies, a member who defaults the payment of dues to the society within three months from the date of service of notice in writing served by post under certificate of posting demanding the payment of dues;