Section 112A(6) in The Maharashtra Co-Operative Societies Act, 1960
(6)The [District Co-operative Agriculture and Rural Multi-purpose Development Bank] [These words were substituted for the words 'District Loan Committee' by Maharashtra 41 of 2005, (w.e.f. 25-8-2005) Section 8.] shall have the power to sanction by itself or to recommend for sanction by the committee of the [State Co-operative Agriculture and Rural Multi-purpose Development Bank] [These words were substituted for the words 'State Agriculture and Rural Development Bank' by Maharashtra 41 of 2005, (w.e.f 25-8-2005) Section 8.], as the case may be, loans to such extent and for such purposes as the committee of the [State Co-operative Agriculture and Rural Multi-purpose Development Bank] [These words were substituted for the words 'State Agriculture and Rural Development Bank' by Maharashtra 41 of 2005, (w.e.f 25-8-2005) Section 8.] may, from time to time, specify, and shall also perform such other functions as that committee may, from time to time entrust to it.
