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[Cites 0, Cited by 0] [Section 49A(1)] [Section 49A] [Entire Act]

State of Maharashtra - Subsection

Section 49A(1)(xvii) in The Maharashtra Cooperative Societies Rules, 1961

(xvii)[ expenses on advertisement, propaganda and publicity relating to activities and the business of the society not exceeding the ceiling limit as specified by the Registrar or State Government from time to time.] [Inserted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).]