Section 112B(1)(b) in The Maharashtra Co-Operative Societies Act, 1960

[Cites 0, Cited by 0] [Section 112B(1)] [Section 112B] [Entire Act]

State of Maharashtra - Subsection

Section 112B(1)(b) in The Maharashtra Co-Operative Societies Act, 1960

(b)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.] shall consist of the following members, namely:-

(i)[ twenty one members to be elected from amongst the Chairmen of all Districts, including five reserved seats, one from the persons belonging to the Schedule Castes or Schedule Tribes, one from the persons belonging to Other Backward Classes, one from the persons belonging to De-notified Tribes (Vimukta Jatis) or Nomadic Tribes or Special Backward Classes and two women] [This sub-clause (i) was substituted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 70(a)(ii)(A), (w.e.f. 14-2-2013).];

(A)[* * *] [Paragraphs (A) and (B) were deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 70(a)(ii)(B)(I), (w.e.f. 14-2-2013).]

(B)[* * *] [Paragraphs (A) and (B) were deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 70(a)(ii)(B)(I), (w.e.f. 14-2-2013).]

(ii)

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State of Maharashtra - Subsection

Section 112B(1)(b) in The Maharashtra Co-Operative Societies Act, 1960