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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(2)(b) in The Maharashtra Khadi and Village Industries Rules, 1970

(b)a co-operative society registered or deemed to be registered under the Maharashtra Co-operative Societies Act, 1960 ([Maharashtra XXIV of 1961] [Substituted by G. N. of 24.3.1970.]);