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[Cites 0, Cited by 0] [Section 73CA(1)] [Section 73CA] [Entire Act]

State of Maharashtra - Subsection

Section 73CA(1)(v) in The Maharashtra Co-Operative Societies Act, 1960

(v)[ carries on business of the kind carried on by the society either in the area of operation of the society or in contravention of the provisions of [clause (b) of sub-section (Al)] [These words were substituted by Maharashtra Act No. 31 of 2007.]; or]