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[Cites 0, Cited by 0] [Section 13(1A)] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(1A)(IB) in The Maharashtra Co-Operative Societies Act, 1960

(IB)No amendment of the bye-laws of a society shall be registered by the Registrar under this section or in the case of the bye-laws which are deemed to have been registered shall have effect, if the amendment is repugnant to the policy directives, if any, issued by the State Government under section 4.] [These sub-sections were inserted by Maharashtra 20 of 1986, Section 8(a)(iii).].