Section 142 in The Maharashtra Co-Operative Societies Act, 1960
142. Registrar's power to permit any [society] [This word was substituted for the words 'Co-operative bank' by Maharashtra 20 of 1986, Section 57.] [or Class of societies] [These words were inserted by Maharashtra 10 of 1988, Section 27.] to function as [a Co-operative Agriculture and Rural Multipurpose Development Bank] [These words were substituted for the words 'State Agriculture and Rural Development Bank', 'Agriculture and Rural Development Bank' and 'an Agriculture and Rural Development Bank' by Maharashtra 41 of 2005, (w.e.f. 25-8-2005), Section 8.].
- It shall be competent for the Registrar to permit any [society] [This word was substituted for the words 'Co-operative bank' by Maharashtra 20 of 1986, Section 57.] [or Class of societies] [These words were inserted by Maharashtra 10 of 1988, Section 27.] to function as [a Co-operative Agriculture and Rural Multipurpose Development Bank] [These words were substituted for the words 'State Agriculture and Rural Development Bank', 'Agriculture and Rural Development Bank' and 'an Agriculture and Rural Development Bank' by Maharashtra 41 of 2005, (w.e.f. 25-8-2005), Section 8.] under such terms and conditions and for such period as he may deem fit.
