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[Cites 0, Cited by 0] [Section 91(3)] [Section 91] [Entire Act]

State of Maharashtra - Subsection

Section 91(3)(i) in The Maharashtra Co-Operative Societies Act, 1960

(i)a claim by or against a society for any debt or demand due to it from a member or due from it to a member, past member or the nominee, heir or legal representative of a deceased member, or servant for employee whether such a debt or demand be admitted or not;