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[Cites 0, Cited by 11] [Section 91(1)] [Section 91] [Entire Act]

State of Maharashtra - Subsection

Section 91(1)(a) in The Maharashtra Co-Operative Societies Act, 1960

(a)a society, its committee, any past committee, any past or present officer, any past or present agent, any past or present servant or nominee, heir or legal representative of any deceased officer, deceased agent or deceased servant of the society, or the Liquidator of the society [or the official Assignee of a deregistered society] [These words were inserted by Maharashtra 10 of 1988, Section 17(a)(i).].