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[Cites 0, Cited by 5] [Section 163(1)] [Section 163] [Entire Act]

State of Maharashtra - Subsection

Section 163(1)(b) in The Maharashtra Co-Operative Societies Act, 1960

(b)any dispute required to be referred to [the Co-operative Court,] [These words were substituted for the words 'the Registrar, or the Co-operative Court' by Maharashtra 18 of 1982, Section 15.] for decision;