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[Cites 0, Cited by 0] [Section 148A] [Entire Act]

State of Maharashtra - Subsection

Section 148A(6) in The Maharashtra Co-Operative Societies Act, 1960

(6)In the case of contempt of a Co-operative Court, the Co-operative Court shall record the facts constituting such contempt, and make a report in that behalf to the Co-operative Appellate Court, and thereupon, that Court may, if it considers it expedient to do so, forward the report to the High Court.