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[Cites 0, Cited by 0] [Section 89A] [Entire Act]

State of Maharashtra - Subsection

Section 89A(4) in The Maharashtra Co-Operative Societies Act, 1960

(4)Every society liable to pay the fees levied under sub-section (3) shall pay such fees by such date and in such manner as the State Government may specify in the notification issued under sub-section (3).