Section 18A(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)No order shall be made under sub-section (1), unless-(a)a copy of the proposed order has been sent in draft to each of the banks concerned;(b)the Registrar has considered and made such modifications in the draft order as may seem to him desirable in the light of any suggestions or objections which may be received by him within such period (not being less than two months from the date on which the copy of the proposed order was received by the banks) as the Registrar may fix in that behalf, either from the banks or any members, depositors, creditors, employees or other persons concerned.(c)[ the Registrar has obtained the prior approval of the Reserve Bank of India.] [Clause (c) was added by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 9(b), (w.e.f. 14-2-2013).]
