Section 12 in The Maharashtra Co-Operative Societies Act, 1960
12. Classification of societies.
(1)The Registrar shall classify all societies into one or other of the classes of societies defined in section 2 and also into such sub-classes thereof as may be prescribed by rules.(2)The Registrar may, for reasons to be recorded in writing, alter the classification of a society from one class of society to another, or from one subclass thereof to another; and may, in the public interest and subject to such terms and conditions as he may think fit to impose, allow any society so classified to undertake the activities of a society belonging to another class.(3)A list of all societies so classified shall be published by the Registrar every three years in such manner as the State Government may, from time to time direct.
