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[Cites 0, Cited by 3] [Section 94(3)] [Section 94] [Entire Act]

State of Maharashtra - Subsection

Section 94(3)(a) in The Maharashtra Co-Operative Societies Act, 1960

(a)If [the Co-operative Court] [These words were substituted for the words 'the Registrar or the Co-operative Court', by Maharashtra 18 of 1982, Section 7(3)(a)(i).] is satisfied that a person whether he be a member of the society or not has acquired any interest in the property of a person who is a party to a dispute [it may order] [These words were substituted for the words 'he may order', by Maharashtra 18 of 1982 Section 7(3)(a)(ii).], that the person who has acquired the interest in the property may join as a party to the dispute; and any decision that may be passed on the reference by [the Co-operative Court] [These words were substituted for the words 'the Registrar or the Co-operative Court', by Maharashtra 18 of 1982, Section 7(3)(a)(i).] shall be binding on the party so joined, in the same manner as if he were an original party to the dispute.