Section 20 in The Maharashtra Co-Operative Societies Act, 1960
20. Partnership of societies.
(1)Any two or more societies may, with the prior approval of the Registrar by resolution passed by three-fourths majority of the members present and voting at a general meeting of each such society, enter into partnership for carrying out any specific business or businesses, provided that each member has had clear ten days, written notice of the resolution and the date of the meeting:[Provided that, in case of a society which has not taken any financial assistance from the Government, in the form of share capital, loan or guarantee, the prior approval of the Registrar for entering into such partnership shall not be required.] [Proviso inserted by Maharashtra 34 of 2001, (w.e.f. 7-9-2001), Section 2.](2)Nothing in the Indian Partnership Act, 1932, shall apply to such partnership.
