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[Cites 0, Cited by 0] [Section 47(4)] [Section 47] [Entire Act]

State of Maharashtra - Subsection

Section 47(4)(b) in The Maharashtra Co-Operative Societies Act, 1960

(b)that any member, who is found guilty of a breach of the bye-laws or of any such contract, shall reimburse the society for any loss, determined in such manner as may be specified in the bye-laws.