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[Cites 0, Cited by 0] [Section 73A] [Entire Act]

State of Maharashtra - Subsection

Section 73A(8) in The Maharashtra Co-Operative Societies Act, 1960

(8)No member of a society, who is nominated to represent it on any other society, shall be eligible for being elected, co-opted or nominated as a designated officer of the other society, unless the other society is its federal society.