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[Cites 0, Cited by 0] [Section 168(2)] [Section 168] [Entire Act]

State of Maharashtra - Subsection

Section 168(2)(ii) in The Maharashtra Co-Operative Societies Act, 1960

(ii)confers on him the powers of the Registrar specified against him in column (3) of the said Schedule in respect of Co-operative Housing Societies and premises societies of project affected persons for the Mumbai Metropolitan Region Development Authority Area.