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[Cites 0, Cited by 1] [Section 83(3)] [Section 83] [Entire Act]

State of Maharashtra - Subsection

Section 83(3)(c) in The Maharashtra Co-Operative Societies Act, 1960

(c)[ The Registrar or the officer authorised by him shall complete the inquiry and submit his report as far as possible within a period of six months and in any case not later than nine months.] [Clause (c) was inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 52(b)(ii), (w.e.f. 14-2-2013).]