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[Cites 0, Cited by 3] [Section 94(3)] [Section 94] [Entire Act]

State of Maharashtra - Subsection

Section 94(3)(c) in The Maharashtra Co-Operative Societies Act, 1960

(c)[The Co-operative Court may,] [These words were substituted for the words 'the Registrar, or the Co-operative Court may,' by Maharashtra 18 of 1982, Section 7(3)(c)(i).] at any stage of the proceedings, either upon or without the application of either party, and on such terms as may appear to 6[the Co-operative Court], to be just, order that the name of any party improperly joined whether as plaintiff or defendant, be struck out, and the name of any person who ought to have been joined whether as plaintiff or defendant or whose presence before [the Co-operative Court] [These words were substituted for the words 'the Registrar, or the Co-operative Court, as the case may be', by Maharashtra 18 of 1982, Section 7(3)(c)(ii).], may be necessary in order [to enable the Co-operative Court] [These words were substituted for the words 'to enable the Registrar, or the Co-operative Court', by Maharashtra 18 of 1982, Section 7(3)(c)(iii).] effectually and completely to adjudicate upon and settle all the questions involved in the dispute, be added.