Section 144(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)Where there is no [District Co-operative Agriculture and Rural Multi-purpose Development Bank] [These words were substituted for the words 'Primary Agriculture and Rural Development Bank' by Maharashtra 41 of 2005, (w.e.f 25-8-2005), Section 8.] in the State or in any part thereof, or [District Co-operative Agriculture and Rural Multi-purpose Development Bank] [These words were substituted for the words 'Primary Agriculture and Rural Development Bank' by Maharashtra 41 of 2005, (w.e.f 25-8-2005), Section 8.] are merged with the [State Co-operative Agriculture and Rural Multipurpose Development Bank] [These words were substituted for the words 'State 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.] [State Co-operative Agriculture and Rural Multi-purpose Development Bank] [These words were substituted for the words 'State 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.] may establish and maintain as many branches as may be deemed necessary; and shall function also as a [District Co-operative Agriculture and Rural Multipurpose Development Bank] [These words were substituted for the words 'Primary Agriculture and Rural Development Bank' by Maharashtra 41 Of 2005, (w.e.f. 25-8-2005), Section 8.] throughout State or in the area concerned, as the case may be. Any reference to a [District Co-operative Agriculture and Rural Multipurpose Development Bank] [These words were substituted for the words 'Primary Agriculture and Rural Development Bank' by Maharashtra 41 Of 2005, (w.e.f. 25-8-2005), Section 8.] in this Act, or other law for the time being in force or in any instrument, shall, as the context may require, be construed as a reference to the [District Co-operative Agriculture and Rural Multipurpose Development Bank] [These words were substituted for the words 'Primary Agriculture and Rural Development Bank' by Maharashtra 41 Of 2005, (w.e.f. 25-8-2005), Section 8.] or its branches concerned, or be read subject to such modifications as may be necessary due to absence of any [District Co-operative Agriculture and Rural Multipurpose Development Bank] [These words were substituted for the words 'Primary Agriculture and Rural Development Bank' by Maharashtra 41 Of 2005, (w.e.f. 25-8-2005), Section 8.] or due to merger of the [District Co-operative Agriculture and Rural Multipurpose Development Bank] [These words were substituted for the words 'Primary Agriculture and Rural Development Bank' by Maharashtra 41 Of 2005, (w.e.f. 25-8-2005), Section 8.] or Banks in the [State Co-operative Agriculture and Rural Multipurpose Development Bank.] [These words were substituted for the words 'State 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.].
