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[Cites 0, Cited by 0] [Section 20A(2)] [Section 20A] [Entire Act]

State of Maharashtra - Subsection

Section 20A(2)(c) in The Maharashtra Co-Operative Societies Act, 1960

(c)that the scheme is in furtherance of the interests of the members of the society or societies concerned, or is in the public interest, and in the interest of the co-operative movement in general.]