Section 165(2)(lii) in The Maharashtra Co-Operative Societies Act, 1960

[Cites 0, Cited by 0] [Section 165(2)] [Section 165] [Entire Act]

State of Maharashtra - Subsection

Section 165(2)(lii) in The Maharashtra Co-Operative Societies Act, 1960

(lii)[ prescribe the qualifications of the members constituting the Co-operative Courts, provide for the terms and conditions of their appointment, prescribe the procedure to be followed in proceedings before [the Co-operative Courts] [Clause (III) was substituted by Maharashtra 3 of 1994, Section 46(a).]; [provide for fixing, levying and collecting appropriate fees and expenses for determining the disputes (including expenses incurred by the parties to the proceedings), having regard to the services rendered or to be rendered or any expenditure incurred or likely to be incurred for the machinery set up therefor, provide for delegation of the power of fixing the scale of any such fees and expenses to the Registrar, (and all such fees and expenses being applicable to any disputes and other proceedings which may be pending immediately before commencement of Maharashtra Co-operative Societies (Third Amendment) Act, 1973, or which may be referred to or instituted thereafter), provide for the mode of payment of these fees and expenses whether in the form of court-fee stamps, in cash or in any other manner; and provide, for enforcing the decisions, awards or orders in such proceedings] [[This portion was deemed to have been substituted for the portion beginning with the words 'and provided for' and ending with the words 'such proceedings' by Maharashtra 58 of 1977, Section 2 with effect from 21st February, 1974. Section 3 of Maharashtra 58 of 1977 reads as follows :-

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 165(2)(lii) in The Maharashtra Co-Operative Societies Act, 1960