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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Maharashtra - Subsection

Section 90(1) in The Maharashtra Co-Operative Societies Act, 1960

(1)The State Government may constitute or recognise one or more co-operative federal authorities, in such manner as may be prescribed and subject to such conditions as the State Government may impose, for the supervision of a society or a class of societies and may frame rules for making grants to such an authority.