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[Cites 0, Cited by 0] [Section 107(19)] [Section 107] [Entire Act]

State of Maharashtra - Subsection

Section 107(19)(c) in The Maharashtra Cooperative Societies Rules, 1961

(c)Where a claim or an objection is preferred to the party against whom an order is made may institute a suit to establish the right which he claims to the property in dispute, but, subject to the result of such suit, if any, the order shall be final.