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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18A(2)] [Section 18A] [Entire Act] State of Maharashtra - Subsection Section 18A(2)(h) in The Maharashtra Cooperative Societies Rules, 1961 (h)to determine from whom and in what proportion the cost of de-registration and that of the proceedings of de-registration shall be borne;