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[Cites 0, Cited by 54] [Section 102(1)] [Section 102] [Entire Act]

State of Maharashtra - Subsection

Section 102(1)(a) in The Maharashtra Co-Operative Societies Act, 1960

(a)after an inquiry has been held under section 83 or an inspection has been made under section 84 [or 89A] [This word, figures and letter were inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 65, (w.e.f. 14-2-2013).] or on the report of the auditor auditing the accounts of the society, or