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[Cites 0, Cited by 0] [Section 86(3)] [Section 86] [Entire Act]

State of Maharashtra - Subsection

Section 86(3)(a) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971

(a)the petitioner shall be ordered to pay the costs of the respondents therefor incurred or such portion thereof as the Commissioner may think fit.