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[Cites 0, Cited by 4] [Section 74] [Entire Act]

State of Maharashtra - Subsection

Section 74(1) in The Maharashtra Co-Operative Societies Act, 1960

(1)The qualifications for appointment of the Chief Executive Officer, Finance Officer, Manager, Secretary, Accountant or any other officer of a society or a class of societies and his emoluments and perquisites shall be such as may be determined by the Registrar, from time to time.