Section 2(14) in The Maharashtra Co-Operative Societies Act, 1960
(14)"firm" means a firm registered under the Indian Partnership Act, 1932;[(14-A) "functional director" means a Managing Director or a Chief Executive Officer by whatever designation called and includes any Head of the Department, workman or representative of the recognised union of the concerned society, nominated by the Committee;] [Clause (14-A) was Inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 2(e), (w.e.f. 14-2-2013).]
