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[Cites 0, Cited by 1] [Section 146] [Entire Act]

State of Maharashtra - Subsection

Section 146(n) in The Maharashtra Co-Operative Societies Act, 1960

(n)a member of a society fraudulently disposes of property over which the society has a prior claim, or a member or officer or employee or any person disposes of his property by sale, transfer, mortgage, gift or' otherwise, with the fraudulent intention of evading the dues of the society; or