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[Cites 0, Cited by 2] [Section 78] [Entire Act]

State of Maharashtra - Subsection

Section 78(6) in The Maharashtra Co-Operative Societies Act, 1960

(6)All acts done or purported to be done by the administrator or committee of administrators during the period the affairs of the society are carried on by the administrator or committee of administrators appointed under sub-section (1) shall be binding on the new committee.]