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[Cites 0, Cited by 0] [Section 49A(1)] [Section 49A] [Entire Act]

State of Maharashtra - Subsection

Section 49A(1)(ix) in The Maharashtra Cooperative Societies Rules, 1961

(ix)amount to be [earmarked as contribution to the co-operative education and training in terms of fees] [Substituted 'paid as contribution to the Education Fund at the State Federal Society' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] which may be notified by the State Government in this behalf;