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[Cites 0, Cited by 1] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(2) in The Maharashtra Co-Operative Societies Act, 1960

(2)A society shall furnish to a member, on request in writing and on payment of such fees as may be prescribed therefor, a copy of any of the documents mentioned in the foregoing sub-section within one month from the date of payment of such fees.