Section 156(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)The Registrar or the officer empowered by him shall be deemed, when exercising the powers under the foregoing sub-section, or when passing any orders on By application made to him for such recovery, to be Civil court for the purposes of [article 136 in the Schedule to the Limitation Act, 1963.] [These words and figures were substituted for the words and figures 'article 182 in the first schedule to the Limitation Act, 1908, by Maharashtra 20 of 1986, Section 65.].
