Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18C(2)] [Section 18C] [Entire Act] State of Maharashtra - Subsection Section 18C(2)(c) in The Maharashtra Cooperative Societies Rules, 1961 (c)the date on which and the place where the Registrar shall give an opportunity of being heard to any aggrieved person;