Section 73B(4) in The Maharashtra Co-Operative Societies Act, 1960
(4)[ Where no person is elected to any of the three reserved seats, then such seat or seats shall be filled in by nomination from amongst the persons entitled to contest the election under sub section (3).] [Sub-section (4) was substituted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 32(d), (w.e.f. 14-2-2013).]Explanation. - For the purposes of this section,-(a)a general or special order, if any, issued by the State Government under section 73-B as it existed before the date of commencement of the Maharashtra Co-operative Societies (Amendment) Act, 1983 shall be deemed to have been issued under sub-section (1) of this section and shall continue to be in force until duly repealed or amended;(b)the expression "Scheduled Castes" includes "Nav-Boudhas", [* * *] [The words 'and the expression' Scheduled Tribes' includes 'De-notified Tribes and Nomadic Tribes' were deleted by Maharashtra Act No. 6 of 2002, (w.e.f. 23-4-2001).][(b-1) the expression "Other Backward Classes, De-notified Tribes (Vimukta Jatis) and Nomadic Tribes and Special backward Classes" means such classes or parts of or groups within such classes as are declared, from time to time, by the State government to be Other Backward Classes, De-notified Tribes (Vimukta Jatis) and Nomadic Tribes and Special backward Classes;] [Clause (b-l) was inserted by Maharashtra Act No. 6 of 2002, (w.e.f. 23-4-2001).](c)[* * *] [Clause (c) was deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 32(e), (w.e.f. 14-2-2013).].
