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[Cites 0, Cited by 0] [Section 18A(2)] [Section 18A] [Entire Act]

State of Maharashtra - Subsection

Section 18A(2)(a) in The Maharashtra Cooperative Societies Rules, 1961

(a)he shall have powers to institute and defend any suit and other legal proceedings, civil and criminal, on behalf of the de-registered society in the name of his office;