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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Maharashtra - Subsection

Section 88(2) in The Maharashtra Co-Operative Societies Act, 1960

(2)The Registrar or the person authorised under sub- section (1) in making any order under this section, may provide therein for the payment of the cost or any part thereof, as he thinks just, and he may direct that such costs or any part thereof shall be recovered from the person against whom the order has been issued.