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[Cites 0, Cited by 2] [Section 79(2)] [Section 79] [Entire Act]

State of Maharashtra - Subsection

Section 79(2)(b) in The Maharashtra Co-Operative Societies Act, 1960

(b)where no time is so provided, within such time, having regard to the nature and extent of the action to be taken, as the Registrar may specify by notice in writing.