Section 146(f) in The Maharashtra Co-Operative Societies Act, 1960
(f)a committee of a society, or an officer or member thereof, fails to comply with the provisions of sub-sections (2), [(2A),] [These brackets, figure and letter were inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 72(c), (w.e.f. 14-2-2013).] (3) or (4) of section 75; or
