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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Maharashtra - Subsection

Section 104(3) in The Maharashtra Cooperative Societies Rules, 1961

(3)Appointments of persons who possess qualifications other than those of holding or having held a judicial or other qualifying office under Government as President or other members of the Appellate Court shall be made by the State Government, after consultation with the Advocate General for the State.