Section 6(3) in Bombay Merged Areas, Enclaves and Specified Areas (Amendment of Laws) Act, 1950
(3)in Section 2, for clause (3) the following shall be substituted, namely:-"(3) "Co-operative Society" means a society registered under any of the provisions corresponding to those contained in the Bombay Co-operative Societies Act, 1925 (Bom. VI of 1925), in force in any of the enclaves or specified areas, as the case may be or a society registered under the said Act;";
