Section 112A(5) in The Maharashtra Co-Operative Societies Act, 1960
(5)[ A casual vacancy in the committee of Co-operative Agriculture and Rural Multipurpose Development Bank, due to any reason whatsoever, may be filled in from the same class of active members in respect of which the casual vacancy has arisen.] [Sub-section (5) was substituted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 69(d), (w.e.f. 14-2-2013).]
