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[Cites 0, Cited by 2] [Section 165(2)] [Section 165] [Entire Act]

State of Maharashtra - Subsection

Section 165(2)(iii) in The Maharashtra Co-Operative Societies Act, 1960

(iii)prescribe the matter in respect of which a society may make, or the [Co-operative court] [These words were substituted for the words 'Registrar' by Maharashtra 22 of 1991, Section 4.] may direct a society to make, by-laws and the conditions to be followed in making, altering and abrogating by-laws and the conditions to be satisfied prior to such making, alteration or abrogation;