Section 1(2) in The Maharashtra Cooperative Societies Rules, 1961
(2)They extend to the whole of the State of Maharashtra.Notes. - Rule is a regulation, for management of a society and binding on the members. It is also a point of law settled by authority.The State Government has power to make rules for the whole or any part of the Sate and for any society or class of societies, for the conduct and regulation of the business of such society or class of societies, and for carrying out the purposes of the Co-operative Societies Act. See Section 165. Rules cannot go beyond the scope of the Act itself, nor can they be inconsistent with the Act.
