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State of Maharashtra - Section

Section 105 in The Maharashtra Cooperative Societies Rules, 1961

105. Constitution of authority by the State Government to hear appeals which lie to that Government.

- The appeals which lie to the State Government under the Act may be heard by [the Secretary, the Additional Secretary or any of the Deputy Secretaries to Government, Co-operation and Rural Development Department.] [Substituted by G.N. of 15.12.1962.]