Section 105(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)[ Notwithstanding anything contained in sub-section (1), the Liquidator shall not have the right to vote on behalf of the society in liquidation, at the election of the members of the committee or of officers of any other society.] [Sub-section (2) was added by Maharashtra 3 of 1974, Section 30(2).]
