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[Cites 0, Cited by 0] [Section 73A] [Entire Act]

State of Maharashtra - Subsection

Section 73A(7) in The Maharashtra Co-Operative Societies Act, 1960

(7)[ Where a person is elected, co-opted, or nominated as a member of committee of any society by virtue of his holding office under the Central Government or the State Government or in any local authority or in any body corporate or in any organisation, he shall cease to be such member on the date on which he ceases to hold such office.