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[Cites 0, Cited by 0] [Section 112A(1)] [Section 112A] [Entire Act]

State of Maharashtra - Subsection

Section 112A(1)(d) in The Maharashtra Co-Operative Societies Act, 1960

(d)Save as otherwise provided in this section, every election to elect delegates [and members] [These words were added by Maharashtra 13 of 1994, Section 10(c).] [shall be conducted by the State Co-operative Election Authority:] [These words were substituted for the words 'be subject to the provisions of Chapter XI-A and shall be conducted in the manner laid down by or under that Chapter' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 69(a)(iii)(A), (w.e.f. 14-2-2013).]