Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 165(2)] [Section 165] [Entire Act]

State of Maharashtra - Subsection

Section 165(2)(xxxix) in The Maharashtra Co-Operative Societies Act, 1960

(xxxix)[provide for the removal and appointment of the committee or its members] [These words were substituted for the words 'provide for the appointment, suspension and removal of the members of the Committee' by Maharashtra 33 of 1963, Section 32(b).] and other officers and for the appointment of administrator under section 78 and prescribe procedure at meeting of the committee and or for the powers to be exercised and the duties to be performed by the committee, administrator and other officers;