Section 112(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)A reference to Land Mortgage Bank [or to a Land Development Bank [or to an Agriculture and Rural Development Banks] [These words were inserted by Maharashtra 10 of 1988, Section 20(a).][Re-numbered as sub-section (1) by Maharashtra Act 11 of 2008, Section 25. (w.e.f. 29-10-2007).] in any law, or instrument, for the time being in force in the State, shall with effect from the commencement of this Act, be constructed as a reference to a [Co-operative Agriculture and Rural Multi-purpose Development Bank] [These words were substituted for the words 'Agriculture and Rural Development Bank' by Maharashtra 41 of 2005, (w.e.f 25-8-2005) Section 8.] within the meaning of this Chapter.
