Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 156(1)] [Section 156] [Entire Act]

State of Maharashtra - Subsection

Section 156(1)(b) in The Maharashtra Co-Operative Societies Act, 1960

(b)any amount due under a decision, award or order of the Registrar, [Co-operative Court] [These words were substituted for the word 'arbitrator' by Maharashtra 3 of 1974, Section 43.] or Liquidator or [Co-operative Appellate Court] [These words were substituted for the word 'Tribunal', by Maharashtra 3 of 1974.];