Section 72A in The Maharashtra Co-Operative Societies Act, 1960
72A. [ Freedom of affiliation or disaffiliation with a federal structure of choice. [Section 72A was inserted by Maharashtra Act 11 of 2008, Section 17, (w.e.f. 29.10.2007).]
- Notwithstanding anything contained in this Act or any other law for the time being in force, the co-operative credit structure entity shall have the liberty for the affiliation or disaffiliation with the federal structure of its choice:Provided that, in the general meeting of the co-operative credit structure entity, a resolution for this purpose is passed by a majority of not less than 3/4th of the total members of such entity.]
