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[Cites 0, Cited by 0] [Section 165(2)] [Section 165] [Entire Act]

State of Maharashtra - Subsection

Section 165(2)(xxix) in The Maharashtra Co-Operative Societies Act, 1960

(xxix)[ the manner in which a society shall construct its annual financial statements and the other purposes for which a society may appropriate its net profits, under section 65;] [Clause (xxix) was substituted for the original by Maharashtra 20 of 1986, 68(b).]