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[Cites 0, Cited by 1] [Section 73CA(1)] [Section 73CA] [Entire Act]

State of Maharashtra - Subsection

Section 73CA(1)(iii) in The Maharashtra Co-Operative Societies Act, 1960

(iii)has been held responsible under section 79 or 88 or has been held responsible for payment of costs of inquiry under section 85; or