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[Cites 0, Cited by 2] [Section 154] [Entire Act]

State of Maharashtra - Subsection

Section 154(3) in The Maharashtra Co-Operative Societies Act, 1960

(3)No application for revision shall be entertained, if made after two months of the date of communication of the decision or order. The revisional authority may entertain any such application made after such period, if the applicant satisfies it that he had sufficient cause for not making the application within such period.