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[Cites 0, Cited by 1] [Section 79A(3)] [Section 79A] [Entire Act]

State of Maharashtra - Subsection

Section 79A(3)(b) in The Maharashtra Co-Operative Societies Act, 1960

(b)if the person is an employee of the society, direct the committee to remove such person from employment of the society forthwith, and if any member or members of the committee, without any good reason or justification, fail to comply with this order, [* * *] [The words 'remove the members, appoint other persons members and' were deleted,by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 48(b)(1), (w.e.f. 14-2-2013).] declare them disqualified as provided in clause (a) above: