Section 149(7) in The Maharashtra Co-Operative Societies Act, 1960
(7)Subject to the previous sanction of the State Government, the [Co-operative Appellate Court] [These words were substituted for the word 'Tribunal', by Maharashtra 3 of 1974, 38(c).] shall frame regulations consistent with provisions of this Act and rules made thereunder, for regulating its procedure and the disposal of its business.
