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[Cites 0, Cited by 0] [Section 73A(2)] [Section 73A] [Entire Act]

State of Maharashtra - Subsection

Section 73A(2)(b) in The Maharashtra Co-Operative Societies Act, 1960

(b)but extends to areas comprised in part or parts in one or more districts and the authorised share capital of which is more than Rs. 10 lakhs.