Section 2(27) in The Maharashtra Co-Operative Societies Act, 1960
(27)"society" means a co-operative society registered, or deemed to be registered, under this Act [which is an autonomous association of persons, united voluntarily to meet their common needs and aspirations through a jointly owned and democratically controlled enterprise and adhering to the co-operative principles and values] [These words were inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 2(h), (w.e.f. 14-2-2013).];
