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[Cites 0, Cited by 0] [Section 18C(2)] [Section 18C] [Entire Act]

State of Maharashtra - Subsection

Section 18C(2)(h) in The Maharashtra Co-Operative Societies Act, 1960

(h)the substitution of any such transferee for the existing society, or the addition of any such transferee, as a party to any legal proceeding or any proceeding pending before an officer or authority, to which the existing society is a party; and the transfer of any proceedings pending before the existing society or its officer or authority to any such transferee or its officer or authority;