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[Cites 0, Cited by 3] [Section 92(1)] [Section 92] [Entire Act]

State of Maharashtra - Subsection

Section 92(1)(d) in The Maharashtra Co-Operative Societies Act, 1960

(d)when the dispute is in respect of an election of [a committee or officers] [These words were substituted for the words 'an office bearer' by Maharashtra 20 of 1986, Section 49(b).] of the society, be [two months] [These words were substituted for the words 'one month' by Maharashtra 18 of 1982, Section 5(b).] from the date of the declaration of the result of the election.