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[Cites 0, Cited by 0] [Section 67A] [Entire Act]

State of Maharashtra - Subsection

Section 67A(2) in The Maharashtra Cooperative Societies Rules, 1961

(2)The society shall frame the regulations on items specified by the Registrar and also in the manner specified by him, if he has so directed while forwarding regulations and forward the same personally along with copy of resolution within a period of three months from the date of issue of such directives.