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[Cites 0, Cited by 9] [Section 103] [Entire Act]

State of Maharashtra - Subsection

Section 103(1) in The Maharashtra Co-Operative Societies Act, 1960

(1)When an interim order is passed under the last preceding section or a final order is passed under that section, for the winding up of a society, the Registrar may in accordance with rules, appoint a person to be Liquidator of the society, and fix his remuneration.