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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(1)(ii) in The Maharashtra Co-Operative Societies Act, 1960

(ii)all the members and creditors and other interested persons, have assented to the decision, or deemed to have assented thereto by virtue of any member or creditor or any other interested person failing to exercise his option within the period specified in clause (i) aforesaid, and