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[Cites 0, Cited by 3] [Section 78A(1)] [Section 78A] [Entire Act]

State of Maharashtra - Subsection

Section 78A(1)(a) in The Maharashtra Co-Operative Societies Act, 1960

(a)
(i)supersede the committee; and
(ii)appoint a committee consisting of three or more members of the society otherwise than the members of the committee so superseded, in its place, or appoint an administrator or committee of administrators who need not be the members of the society, to manage the affairs of society for a period not exceeding six months: