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[Cites 0, Cited by 2] [Section 91(1)] [Section 91] [Entire Act]

State of Maharashtra - Subsection

Section 91(1)(e) in The Maharashtra Co-Operative Societies Act, 1960

(e)any other society, or the Liquidator of such a society [or-de-registered society or the official Assignee of such a de-registered society] [These words were inserted by Maharashtra 10 of 1988, Section 17(a)(ii).].