Legal Document View

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
[Cites 0, Cited by 0] [Section 89A(1)] [Section 89A] [Entire Act]

State of Maharashtra - Subsection

Section 89A(1)(e) in The Maharashtra Co-Operative Societies Act, 1960

(e)[ the returns as provided by section 79 are submitted to the Registrar regularly and properly.] [Clause (e) was inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2003, Section 55(c), (w.e.f. 14-2-2013).]