Section 79A(1) in The Maharashtra Co-Operative Societies Act, 1960
(1)[If the State Government, on receipt of a report from the Registrar or otherwise, is satisfied] [These words were substituted for the words 'Subject to the rules made in that behalf, where the Registrar is satisfied' by Maharashtra 27 of 1971, Section 5(a)(i).] that in the public interest or for the purposes of securing proper implementation of co-operative production and other development programmes approved or undertaken by Government, or to secure the proper management of the business of the society generally, or for preventing the affairs of the society being conducted in a manner detrimental to the interests of the members or of the depositors or the creditors thereof, it is necessary to issue directions to any class of societies generally or to any society or societies in particular. [the State Government may issue] [These words were substituted for the words 'he may issue' by Maharashtra 27 of 1971, Section 5(a)(ii).] directions to them from time to time, and all societies or the societies concerned, as the case may be, shall be bound to comply with such directions.
