Section 70(d) in The Maharashtra Co-Operative Societies Act, 1960
(d)[ in any other mode permitted by the rules, or by general or special order in that behalf by the State Government:] [Clause (d) was Inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 24(c), (w.e.f. 14-2-2013).]
