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[Cites 0, Cited by 1] [Section 77A(1)] [Section 77A] [Entire Act]

State of Maharashtra - Subsection

Section 77A(1)(f) in The Maharashtra Co-Operative Societies Act, 1960

(f)[ where more than one group of persons in a society is claiming to be elected as the committee members and proceedings in respect thereof have been filed in the Co-operative Court;] [Clause (f) was inserted by Maharashtra 20 of 1986, Section 39(a)(ii).]