Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18A] [Entire Act] State of Maharashtra - Subsection Section 18A(7) in The Maharashtra Co-Operative Societies Act, 1960 (7)Any order made by the Registrar under this section shall be final and conclusive, and shall not be called in question in any Court.]
