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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Maharashtra - Subsection

Section 85(3) in The Maharashtra Cooperative Societies Rules, 1961

(3)On receipt of an application under sub-rule (2), notices shall be issued to the defaulter and to all persons known to be interested in the property, including those whose names appear in the Record of Rights as persons holding any interest in the property, about the intended transfer.