Section 157 in The Maharashtra Co-Operative Societies Act, 1960
157. Power to exempt societies from provisions of Act.
- The State Government may, by general or special order, [* * * *] [The words 'to be published in the <i>Official Gazette</i>' were deleted by Maharashtra 27 of 1969, Section 22(a).] exempt any society or class of societies [* * *] [The words 'other than co-operative credit structure entity' were deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 77(a), (w.e.f. 14-2-2013).] from any of the provisions of this Act, [or of the rules made thereunder] [These words were inserted by Maharashtra 27 of 1969, Section 22(b).] or may direct that such provisions shall apply to such society or class of societies [* * *] [The words 'other than co-operative credit structure entity' were deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 77(a), (w.e.f. 14-2-2013).] with such modifications not affecting the substance thereof as may be specified in the order:Provided that, no order to the prejudice of any society shall be passed, without an opportunity being given to such society to represent its case.[Provided further that, the State Government shall not exempt any society or class of societies from the provisions made under sections 26, 73A, 73AAA, 73B, 73C, 73CA, 73CB, 73E, 75, 76, 78, 78A and 81.] [This proviso was added by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 77(b), (w.e.f. 14-2-2013).]
