Section 73CA(4) in The Maharashtra Co-Operative Societies Act, 1960
(4)A member of a committee who has ceased to be a member thereof, on account of having incurred any disqualification other than disqualifications, referred to in sub-section (3) shall, unless otherwise specifically provided in this Act, be eligible to be re-nominated, re-co-opted or re-elected as a member of the committee as soon as such disqualification ceases to exist.] [Sub-sections (3) and (4) were added by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 36(c), (w.e.f. 14-2-2013).]
