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[Cites 0, Cited by 0] [Section 146] [Entire Act]

State of Maharashtra - Subsection

Section 146(m) in The Maharashtra Co-Operative Societies Act, 1960

(m)any officer or a member of a society wilfully fails to comply with decision, award or order passed under section [96] [These figures were substituted for the figures '93' by Maharashtra 33 of 1963, Section 28.]; or