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[Cites 0, Cited by 0] [Section 94(3)] [Section 94] [Entire Act]

State of Maharashtra - Subsection

Section 94(3)(d) in The Maharashtra Co-Operative Societies Act, 1960

(d)Any person who is a party to the dispute and entitled to more than one relief in respect of the same cause of action may claim all or any of such reliefs; but if he omits to claim for all such reliefs he shall not forward a claim for any relief so omitted, except with the leave of [the Co-operative Court] [These words were substituted for the words 'the Registrar, or the Co-operative Court' by Maharashtra 18 of 1982, Section 7(3)(d).].