Section 112 in The Maharashtra Co-Operative Societies Act, 1960
112. State and the other [Co-operative Agriculture and Rural Multi-purpose Development Banks] [These words were substituted for the words 'State and other Agriculture and Rural Development Banks' by Maharashtra 41 of 2005, (w.e.f. 25-8-2005) Section 8.].
- [(1) There shall be a [State Co-operative Agriculture and Rural Multi-purpose Development Bank] [Sub-section (1) was substituted by Maharashtra 43 of 1972, Section 3.], for the State of Maharashtra. If considered necessary by the State Government in the [interest of the society] [These words were substituted for the words 'public interest' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 68, (w.e.f. 14-2-2013).] or in the interest of the co-operative movement, there may be one or more [District Co-operative Agriculture and Rural Multipurpose Development Bank;] [These words were substituted for the words 'Primary Agriculture and Rural Development Banks' by Maharashtra 41 of 2005, (w.e.f 25-8-2005) Section 8.] but nothing in this sub-section shall be taken to require the establishment or continuance of any [District Co-operative Agriculture and Rural Multipurpose Development Bank;] [These words were substituted for the words 'Primary Agriculture and Rural Development Banks' by Maharashtra 41 of 2005, (w.e.f 25-8-2005) Section 8.][This Explanation was substituted for the original by Maharashtra 36 of 1975, Section 9(c).].(2)A reference to Land Mortgage Bank [or to a Land Development Bank [or to an Agriculture and Rural Development Banks] [These words were inserted by Maharashtra 10 of 1988, Section 20(a).][Re-numbered as sub-section (1) by Maharashtra Act 11 of 2008, Section 25. (w.e.f. 29-10-2007).] in any law, or instrument, for the time being in force in the State, shall with effect from the commencement of this Act, be constructed as a reference to a [Co-operative Agriculture and Rural Multi-purpose 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.] within the meaning of this Chapter.(3)With effect from the commencement of this Act, and until such time as the names of the Land Mortgage Bank [or of the Land Development Bank] [These words were inserted by Maharashtra 10 of 1988, Section 20(b).] [or of the Agriculture and Rural Development Bank] [These words were inserted by Maharashtra 41 of 2005, (w.e.f 25-8-2005) Section 9(b).] and societies functioning in the State at the commencement of this Act are changed into [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.] all acts done by them or mortgages and other documents executed by them, or in their favour, and all suits and other proceedings filed by or against them shall be deemed to have been done executed or filed as the case may be, by or against them as [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.]
