Section 2(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)[ "apex society", means a society,- [Clause (2) was inserted by Maharashtra 20 of 1986, Section 2(a).](a)the area of operation of which extends to the whole of the State of Maharashtra,(b)the main object of which is to promote the principal objects of the societies affiliated to it as members and to provide for the facilities and services to them, and(c)which has been classified as an apex society by the Registrars;].[(2-A) "authorised person" means any person duly authorised by the Registrar to take action under the provisions of this Act;] [Clause (2A) was inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 2(a), (w.e.f. 14-2-2013).]
