Section 2(5) in The Bombay Money-Lenders Act, 1946
(5)"co-operative society" means a society registered or deemed to have been registered under the [Maharashtra Co-operative Societies Act, 1960] [These words and figures were substituted for the words and figures 'Bombay Co-operative Societies Act, 1925 or any other law in force corresponding to that Act' by Maharashtra 76 of 1975, Section 2(d).] or the Co-operative Societies Act, 1912, or any Act of any other [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Legislature relating to Co-operative societies;
