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[Cites 0, Cited by 1] [Section 163(1)] [Section 163] [Entire Act]

State of Maharashtra - Subsection

Section 163(1)(a) in The Maharashtra Co-Operative Societies Act, 1960

(a)the registration of a society or its bye-laws, or the amendments of its bye-laws, or the dissolution of the committee of a society, or the management of the society on dissolution thereof; or