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[Cites 0, Cited by 1] [Section 52(2)] [Section 52] [Entire Act]

State of Maharashtra - Subsection

Section 52(2)(b) in The Maharashtra Co-Operative Societies Act, 1960

(b)providing moneys to a society to enable that society (hereinafter in this Chapter referred to as a "Central Society") to purchase shares in other societies with limited liability (the latter societies being hereinafter in this Chapter referred to as "Primary societies");