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

State of Maharashtra - Subsection

Section 77A(1)(ii) in The Maharashtra Co-Operative Societies Act, 1960

(ii)a committee, consisting of not more than three members of the society, or [one or more authorised officers] [These words were substituted for the words 'one or more administrators' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 44(c)(ii), (w.e.f. 14-2-2013).], who need not be members of the society, to manage the affairs of the society till a new committee enters upon office: