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[Cites 0, Cited by 2] [Section 85(1)] [Section 85] [Entire Act]

Union of India - Subsection

Section 85(1)(b) in The Multi-State Co-Operative Societies Act, 2002

(b)save as otherwise provided in clause (c), when the dispute relates to any act or omission on the part of any of the parties referred to in clause (b) or clause (c) or clause (d) of sub-section (1) of section 84, be six years from the date on which the act or omission, with reference to which the dispute arose, took place;