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[Cites 0, Cited by 0] [Section 93(4)] [Section 93] [Entire Act]

State of Maharashtra - Subsection

Section 93(4)(b) in The Maharashtra Co-Operative Societies Act, 1960

(b)to Lok-Adalat, the Court may refer the same to the Lok Adalat in accordance with the provisions of the Legal Services Authorities Act, 1987 and all other provisions of that Act shall apply in respect of the dispute so referred to the Lok-Adalat;