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[Cites 0, Cited by 0] [Section 165(2)] [Section 165] [Entire Act]

State of Maharashtra - Subsection

Section 165(2)(xxxv) in The Maharashtra Co-Operative Societies Act, 1960

(xxxv)provide for the payment of contribution to any provident fund which may be established by a society for the benefit of officers and servants employed by it and for the administration of such provident fund;