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[Cites 0, Cited by 3] [Section 94] [Entire Act]

State of Maharashtra - Subsection

Section 94(4) in The Maharashtra Co-Operative Societies Act, 1960

(4)[ Save as otherwise directed by the State Government in any case or class of cases, every dispute shall be decided in such summary manner as may be prescribed and as expeditiously as possible.] [Sub-section (4) was added by Maharashtra 3 of 1974, Section 24(b).]