Section 15(1) in The Maharashtra Cooperative Societies Rules, 1961
(1)The change of liability of a society from unlimited to limited, and vice versa, or in terms of multiple of share capital, shall be secured by passing a resolution in that behalf at a [general body meeting] [Substituted 'general meeting' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] of the society indicating in clear terms the manner of changing the liability. The society shall give thirty days' notice in writing of such meeting to all its members and creditors and shall furnish them with copies of the resolution proposed to be moved at the meeting. After the resolution is duly moved and passed, a copy thereof shall be sent to the Registrar within thirty days of its passing.
