Section 92(3) in The Maharashtra Co-Operative Societies Act, 1960
(3)Notwithstanding anything contained in sub sections (1) and (2), 4[the Co-operative Court] may admit a dispute after the expiry of the limitation period if the Applicant satisfied 4[the Co-operative Court] that he had sufficient cause for not referring the dispute within such period and the dispute so admitted shall be a dispute which shall not be barred on the ground that the period of limitation had expired.
