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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(6) in The Maharashtra Co-Operative Societies Act, 1960

(6)[ Nothing contained in this section shall apply for the amalgamation of [two or more co-operative banks or two or more primary agricultural credit societies] [Sub-section (6) was added by Maharashtra 5 of 1976, Section 2.].]