Section 106A in The Maharashtra Cooperative Societies Rules, 1961
106A. [ Procedure for presentation to and disposal of revisions by state Government and the Registrar under Section 154. [Inserted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).]
- The provisions of rule-106 shall apply mutatis-mutandis for presentation to and disposal of revisions by state Government and the Registrar under section 152 of the Act.]
