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[Cites 0, Cited by 0] [Section 81(2)] [Section 81] [Entire Act]

State of Maharashtra - Subsection

Section 81(2)(iii) in The Maharashtra Co-Operative Societies Act, 1960

(iii)whether loan and advances and debts made by the society on the basis of security have been properly secured and the terms on which such loans and advances are made or debts are incurred are not prejudicial to the interest of the society and its members;