Section 112AA(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)Subject to the provisions of section 14, the [Co-operative Agriculture and Rural Multipurpose Development Bank] [These words were substituted for the words 'Agriculture and Rural Development Bank' by Maharashtra 41 of 2005, (w.e.f. 25-8-2005) Section 8.] shall make bye-laws for the purpose of the election of a delegate under sub-section (1).
