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State of Maharashtra - Section

Section 3 in The Societies Registration (Maharashtra) Rules, 1971

3. [ Regions, Sub-Regions and their limits and Head-Quarters. [Amended by SCA. 1191/573/(156) XV dated 21.11.1992 (M.G.G. Part IV-A 1993 p. 107).]

(1)The Regions and Sub-Regions (if any) under such Regions for the purposes of the Act, and the limits of such Regions and Sub-Regions and Headquarters thereof, shall be as follows :-
[Sr. No. Areas Limits of the Areas Headquarters of the Areas Sub-areas Limits of the areas Headquarters of the Sub-areas
1 2 3 4 5 6 7
1. Greater Bombay Greater Bombay defined in section 3(21) of Bombay GeneralClauses Act, 1904. Bombay Nil Nil Nil
2. Pune Pune District Pune Nil Nil Nil
3. Solapur Solapur District Solapur Nil Nil Nil
4. Kolhapur Kolhapur District Kolhapur Nil Nil Nil
5. Sangli Sangli District Sangli Nil Nil Nil
6. Satara Satara District Satara Nil Nil Nil
7. Ratnagiri Districts of Ratnagiri and Sindhdurg Ratnagiri Sindhudurg District Sindhudurg District Kudal
8. Thane Districts of Thane and Raigad Thane Raigad Raigad District Alibag
9. Nashik Nashik Districts Nashik Nil Nil Nil
10. Ahmednagar Ahmednagar Districts Ahmednagar Nil Nil Nil
11. Jalgaon Jalgaon Districts Jalgaon Nil Nil Nil
12. Dhule Dhule Districts Dhule Nil Nil Nil
13. Aurangabad Districts of Aurangabad and Jalna Aurangabad Jalna Jalna Dist. Jalna
14. Parbhani Districts of Parbhani and Nanded Parbhani Nanded Nanded District Nanded
15. Latur Districts of Latur, Osmanabad and Beed Latur 1. Osmanabad2. Beed 1. Osmanabad Dist.2. Beed Disitrict 1. Osmanabad2. Beed
16. Nagpur Districts of Nagpur & Bhandara Nagpur Bhandara Bhandara Dist. Bhandara
17. Amravati Districts of Amravati & Wardha Amravati Wardha Wardha District Wardha
18. Chandrapur Districts of Chandrapur, Yavatmal Gadchiroli Chandrapur (1) Yavatmal(2) Gadchiroli (1) Yavatmal(2) Gadchiroli (1) Yavatmal(2) Gadchiroli
19. Akola Districts of Akola and Buldhana Akola Buldhana Buldhana Buldhana]
(2)There shall be a Public Trusts Registration Office at the Headquarters of every Region and Sub-Region mentioned in (1) of this rule.Note : - It shall come into force on the 15th August 1983].