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

State of Maharashtra - Subsection

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

(a)if the person is a member of the committee of the society, [declare him to be disqualified to be or to continue to be a member of the committee of any society,] for a period of six years from the date of the order;