Section 73A(2A) in The Maharashtra Co-Operative Societies Act, 1960
(2A)[ If any question arises whether or not a society falls under any of the categories referred to in sub-section (2), such question shall be referred to and decided by the Registrar and his decision shall be final.] [Sub-section (2A) was inserted by Maharashtra 3 of 1974, Section 14.]
