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[Cites 0, Cited by 4] [Section 152] [Entire Act]

State of Maharashtra - Subsection

Section 152(2) in The Maharashtra Co-Operative Societies Act, 1960

(2)[ Where an appeal against an order or decision to the Co-operative Appellate Court has been provided under this Act, it shall lie to the Co-operative Appellate Court] [Sub-section (2) was substituted by Maharashtra 13 of 1994, Section 12(b).].