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[Cites 0, Cited by 0] [Section 77A(4)] [Section 77A] [Entire Act]

State of Maharashtra - Subsection

Section 77A(4)(b) in The Maharashtra Cooperative Societies Rules, 1961

(b)who is enrolled as an Advocate or holds a degree or other qualification in law of any University established by law or of any other authority which entitles him to be enrolled as an Advocate, and either (i) has held office not lower in rank than that of Deputy Registrar of Co-operative Societies for [not less than three years,] or (ii) [* * * *] [Deleted vide G.N. of 28-6-1978.] possesses good knowledge and experience of co-operative law and practice.