Section 112AA(1) in The Maharashtra Co-Operative Societies Act, 1960
(1)Notwithstanding anything contained in this Act or the rules made thereunder, the members of 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.] from the City of Bombay District and Bombay Suburban District shall elect one delegate from amongst themselves for every general body meeting of the members of the Bank.
