Section 20A(1) in The Maharashtra Co-Operative Societies Act, 1960
(1)Any society or societies may, with the prior approval of the State Government, [and subject to such terms and conditions as the State Government may impose and in such manner as may be prescribed] enter into collaboration with any Government undertaking or any undertaking approved by the State Government for carrying on any specific business or businesses, including industrial investment, financial aid or marketing and management expertise.
