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SC to Consider Constitutionality of Amendment Decreasing Number of Directors in Cooperative Society - (27 Mar 2025)

CONSTITUTION

Supreme Court has issued notice on the issue whether the ground for amendment to the Maharashtra Cooperative Societies Act, 1960 with regard to reducing the number of Directors in a Co-operative Society from 36 to 21 is legally sustainable.

Tags : SUPREME COURT   NUMBER OF DIRECTORS   COOPERATIVE SOCIETY  

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