Section 9A in Maharashtra Legislature Members (Removal of Disqualifications) Act, 1956
9A. [ The office of Chairman of member of the committee of any co-operative society (which is registered or deemed to be registered under any law for the time being in force relating to the registration of co-operative societies) to which appointment is made by the State Government or the office of liquidator or joint liquidator to which appointment is made by the Registrar of Co-operative Societies, or the office, of nominee or the Registrar whether appointed individually or to a board of nominees] [Entry 9A was deemed always to have been inserted by Maharashtra 23 of 1963, section 3.].
