Section 112B(7) in The Maharashtra Co-Operative Societies Act, 1960
(7)The committee shall exercise such powers and perform such functions as may be conferred or entrusted to it by this Act or by the rules made thereunder or by the bye-laws of the [State Co-operative Agriculture and Rural Multipurpose Development Bank.] [These words were substituted for the words 'State Agriculture and Rural Development Bank', by Maharashtra 41 of 2005, (w.e.f. 25-8-2005), Section 8.]
