Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 87] [Entire Act] State of Maharashtra - Subsection Section 87(2) in The Maharashtra Co-Operative Societies Act, 1960 (2)The society concerned may within sixty days from the date of any order made by the Registrar under the foregoing sub-section appeal against it to the State Government.
