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[Cites 0, Cited by 0] [Section 91(3)] [Section 91] [Entire Act]

State of Maharashtra - Subsection

Section 91(3)(iv) in The Maharashtra Co-Operative Societies Act, 1960

(iv)a refusal or failure by a member, past member or a nominee, heir or legal representative of a deceased member, to deliver possession to a society of land or any other asset resumed by it for breach of condition as the assignment.