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[Cites 0, Cited by 0] [Section 77F(1)] [Section 77F] [Entire Act]

State of Maharashtra - Subsection

Section 77F(1)(b) in The Maharashtra Cooperative Societies Rules, 1961

(b)any dispute for recovery of a fixed sum of money, in the nature of a debt, with or without interest, arising on a written contract, but other than penalty or on guarantee;