Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Section 16] [Entire Act] State of Maharashtra - Subsection Section 16(1) in The Maharashtra Co-Operative Societies Act, 1960 (1)Subject to the provisions of this Act and the rules, a society may, by amendment of its bye-laws, change the form or extent of its liability.
