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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Maharashtra - Subsection

Section 72(8) in The Maharashtra Cooperative Societies Rules, 1961

(8)The Registrar or the person authorised by him shall furnish a copy of his order, under sub-rule (6) to the party concerned within ten days of the date on which he makes his final order.