Section 79A(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)[The State Government may] [These words were substituted for the words 'The Registrar may' by Maharashtra 27 of 1971, Section 5(b)(i).] modify or cancel any directions issued under sub- section (1), and in modifying or cancelling such directions may impose such conditions as [it may deem fit.] [These words were substituted for the words 'he may deem fit', by Maharashtra 27 of 1971, Section 5(b)(ii).]
