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 23] [Entire Act] State of Maharashtra - Section Section 73E in The Maharashtra Co-Operative Societies Act, 1960 73E. In specified societies members not having minimum number of transactions of certain monetory limits not entitled to be designated officers. - [* * *] [Sections 73E and 73EA were deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 35 (w.e.f. 14-2-2013).]
