Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18C(2)] [Section 18C] [Entire Act]

State of Maharashtra - Subsection

Section 18C(2)(j) in The Maharashtra Co-Operative Societies Act, 1960

(j)the application of the by-laws of the existing society to one or more societies without any modifications or with such modifications as may be specified in the order;