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[Cites 0, Cited by 3] [Section 91(1)] [Section 91] [Entire Act]

State of Maharashtra - Subsection

Section 91(1)(d) in The Maharashtra Co-Operative Societies Act, 1960

(d)a surety of a member, past member or deceased member, or surety of a person other than a member with whom the society has any transactions in respect of which restrictions have been prescribed under section 45, whether such surety or person is or is not a member of the society;]