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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(v) in The Maharashtra Land Revenue (Qualification for Conferral of Powers of Assistant or Deputy Collector or Tahsildar) Rules, 1968

(v)is holding the office of liquidator appointed under section 42 of the Co-operative Societies Act, 1912, or Section 103 of the Maharashtra Co-operative Societies Act, 1960.