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[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

State of Maharashtra - Subsection

Section 59(2)(iv) in The Maharashtra Cooperative Societies Rules, 1961

(iv)Constitution of a provisional committee until regular elections are held under the bye-laws. The provisional committee shall have the same powers and functions as the committee elected in accordance with the bye-laws [and under the provisions of the Act;] [Inserted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).]