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 Document Options Get in PDF Print it! [Cites 0, Cited by 44] [Entire Act] State of Maharashtra - Section Section 144T in The Maharashtra Co-Operative Societies Act, 1960 144T. Disputes relating to elections to be submitted to the Commissioner or other specified officer. [Deleted]
