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 77F(1)] [Section 77F] [Entire Act] State of Maharashtra - Subsection Section 77F(1)(c) in The Maharashtra Cooperative Societies Rules, 1961 (c)any dispute for recovery of price of goods sold and delivered, where the rate, quality and quantity are admitted in writing;