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[Cites 0, Cited by 2] [Section 29(2)] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(2)(b) in The Maharashtra Co-Operative Societies Act, 1960

(b)the transfer is made to a member of the society or to a person whose application for membership has been accepted [by the society, or to a person whose appeal under section 23 of the Act has been allowed by the Registrar; or to a person who is deemed to be a member under sub-section (1A) of section 23.] [This portion was substituted for the words 'by the society', by Maharashtra 20 of 1986, Section 17.].