Section 112(3) in The Maharashtra Co-Operative Societies Act, 1960
(3)With effect from the commencement of this Act, and until such time as the names of the Land Mortgage Bank [or of the Land Development Bank] [These words were inserted by Maharashtra 10 of 1988, Section 20(b).] [or of the Agriculture and Rural Development Bank] [These words were inserted by Maharashtra 41 of 2005, (w.e.f 25-8-2005) Section 9(b).] and societies functioning in the State at the commencement of this Act are changed into [Co-operative Agriculture and Rural Multipurpose 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.] all acts done by them or mortgages and other documents executed by them, or in their favour, and all suits and other proceedings filed by or against them shall be deemed to have been done executed or filed as the case may be, by or against them as [Co-operative Agriculture and Rural Multipurpose 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.]
