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[Cites 0, Cited by 0] [Section 86(3)] [Section 86] [Entire Act]

State of Maharashtra - Subsection

Section 86(3)(b) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971

(b)the Commissioner shall direct that the notice of withdrawal shall be published in such manner as he may specify and thereupon the notice shall be published accordingly,