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State of Maharashtra - Section

Section 69B in The Maharashtra Co-Operative Societies Act, 1960

69B. [ Contribution of District Level and State Level Committees. [Section 69B inserted by Maharashtra Art 11 of 2008, Section 15, (w.e.f. 29.10.2007).]

- The State Government shall constitute District Level Committees and the State Level Committee, from time to time, as it shall deem fit, for solving the problems of Group Secretaries in the State.]