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[Cites 0, Cited by 2] [Section 163] [Entire Act]

State of Maharashtra - Subsection

Section 163(2) in The Maharashtra Co-Operative Societies Act, 1960

(2)While a society is being wound up, no suit or other legal proceeding relating to the business of such society shall be proceeded with or instituted against the society or any member thereof, or any matter touching the affairs of the society, except by leave of the Registrar, and subject to such terms as he may impose.