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[Cites 0, Cited by 0] [Section 93(4)] [Section 93] [Entire Act]

State of Maharashtra - Subsection

Section 93(4)(c) in The Maharashtra Co-Operative Societies Act, 1960

(c)for judicial settlement, the Court may refer the same to a suitable institution or a person working in that field and such institution or a person shall be deemed to be a Lok-Adalat and all the provisions of the Legal Services Authorities Act, 1987 shall apply as if the disputes were referred to Lok-Adalat under the provisions of the said Act;