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[Cites 0, Cited by 26] [Section 156(1)] [Section 156] [Entire Act]

State of Maharashtra - Subsection

Section 156(1)(e) in The Maharashtra Co-Operative Societies Act, 1960

(e)[ any amount due under a certificate granted by the Registrar under subsection (1) or (2) of section 101 or under sub-section (1) of section 137 [or section 154B-29] [Clause (e) was inserted by Maharashtra 33 of 1963, Section 31.];]