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[Cites 0, Cited by 0] [Section 165] [Entire Act]

State of Maharashtra - Subsection

Section 165(1) in The Maharashtra Co-Operative Societies Act, 1960

(1)The State Government may for the whole or any part of the State and for any society or class of societies, make rules for the conduct and regulation of the business of such society or class of societies, and for carrying out the purpose of this Act.