Section 94(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)Except with the permission of [the Co-operative Court] [These words were substituted for the words 'the Registrar or the Co-operative Court as the case may be' by Maharashtra 18 of 1982, Section 7(2).] no party shall be represented at the hearing of a dispute by a legal practitioner.
