Section 2(7) in The Maharashtra Co-Operative Societies Act, 1960
(7)[ "committee" means the committee of management or board of directors [or the governing body or other directing body of a co-operative society, by whatever name called, in which the management of the affairs of a society is entrusted] [Clause (7) was substituted by Maharashtra 20 of 1986,, Section ,2(d).];
