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[Cites 0, Cited by 1] [Section 160] [Entire Act]

State of Maharashtra - Subsection

Section 160(2) in The Maharashtra Co-Operative Societies Act, 1960

(2)If the retiring Chairman fails or refuses to hand over charge, or to hand over the papers and property of the society as aforesaid, the Registrar, or any person empowered by him in this behalf, may by order in writing direct him to forthwith hand over such charge and property.