Section 77A(5) in The Maharashtra Co-Operative Societies Act, 1960
(5)The provisions of [sub-section (2) of section 78A] [These words, brackets, figures and letter were substituted for the words, brackets, figures & letter 'sub-section (2A) of section 78' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 44(h)(i), (w.e.f. 14-2-2013).] shall apply mutatis mutandis for fixation of remuneration to be paid to the members or [authorised officers] [These words were substituted for the words 'the members or administrators' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 44(h)(ii), (w.e.f. 14-2-2013).] appointed under sub-section (1).]
