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[Cites 0, Cited by 2] [Section 152(1)] [Section 152] [Entire Act]

State of Maharashtra - Subsection

Section 152(1)(a) in The Maharashtra Co-Operative Societies Act, 1960

(a)if made or sanctioned or approved by the Registrar, or the Additional or Joint Registrar on whom the powers of the Registrar are conferred, to the State Government,