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[Cites 0, Cited by 0] [Section 165(2)] [Section 165] [Entire Act]

State of Maharashtra - Subsection

Section 165(2)(xliii) in The Maharashtra Co-Operative Societies Act, 1960

(xliii)provide for the procedure to be adopted by the Registrar in the cases where the taking of possession of books documents, securities, cash and other properties of a society or of a society the affairs of which have been ordered to be wound up by the Registrar or by a person entitled to the same is resisted or obstructed;