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[Cites 0, Cited by 14] [Entire Act]

State of Maharashtra - Section

Section 60 in The Maharashtra Co-Operative Societies Act, 1960

60. Principal or Subsidiary State Partnership Fund not to form part of assets.

- Any amount to the credit of a Principal State Partnership Fund or a Subsidiary State Partnership Fund shall not form part of the assets of the Apex society or the Central society, as the case may be.