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

State of Maharashtra - Subsection

Section 73B(1)(a) in The Maharashtra Co-Operative Societies Act, 1960

(a)one for the members belonging to the Scheduled Castes or Scheduled Tribes; [***] [The word 'and' was deleted by Maharashtra Act No. 6 of 2002 (w.e.f. 23-4-2001).]