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[Cites 0, Cited by 4] [Section 92(1)] [Section 92] [Entire Act]

State of Maharashtra - Subsection

Section 92(1)(b) in The Maharashtra Co-Operative Societies Act, 1960

(b)when the dispute is between a society or its committee, and any past committee, any past or present officer, or past or present agent, or past or present servant or the nominee, heir or legal representative of a deceased officer, deceased agent or deceased servant of the society, or a member, or past member, or the nominee, heir or legal representative of a deceased member and when the dispute relates to any act or omission on the part of either party to the dispute, be six years from the date on which the act or omission with reference to which the dispute arose, took place;