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[Cites 0, Cited by 0] [Section 85(1)] [Section 85] [Entire Act]

State of Maharashtra - Subsection

Section 85(1)(a) in The Maharashtra Co-Operative Societies Act, 1960

(a)no order of apportionment of the costs shall be made under this section unless the society or person or the legal representative of the deceased person liable to pay the costs thereunder, has or have been heard, or has or have had a reasonable opportunity of being heard;