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[Cites 0, Cited by 2] [Section 92(1)] [Section 92] [Entire Act]

State of Maharashtra - Subsection

Section 92(1)(c) in The Maharashtra Co-Operative Societies Act, 1960

(c)when the dispute is in respect of any matter touching the constitution, management or business of a society which has been ordered to be wound up under section 102, or in respect of which a nominated committee [or an administrator or committee or authorised person has been appointed under sections 77A, 78 or 78A, be six years from the date of the order issued under section 77A, 78 or 78A or, under section 102, as the case may be] [These words, figures and letters were substituted for the words 'or an administrator has been appointed under section 77A or 78, be six years from the date of the order Issued under section 102, or section 77A or 78 as the case may be' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 57, (w.e.f. 14-2-2013).];