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[Cites 0, Cited by 0] [Section 78(1)] [Section 78] [Entire Act]

State of Maharashtra - Subsection

Section 78(1)(ii) in The Maharashtra Co-Operative Societies Act, 1960

(ii)appoint an administrator or committee of administrators consisting of three or more members of the society otherwise than the members of the committee so suspended in its place or appoint an administrator or committee of administrators who need not be the members of the society, to manage the affairs of society: