Section 73A(1) in The Maharashtra Co-Operative Societies Act, 1960
(1)In this section [* * *] [The words, figures and letters 'and sections 73C, 73D and 73E' were deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 29(a), (w.e.f. 14-2-2013).], "a designated officer" means the Chairman and the President, and includes any other officer of the society as may be declared by the State Government, by notification in the Official Gazette, to be a designated officer, but does not include, any officer appointed or nominated by the State Government or by the Registrar.
