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[Cites 0, Cited by 0] [Section 112A(1)] [Section 112A] [Entire Act]

State of Maharashtra - Subsection

Section 112A(1)(a) in The Maharashtra Co-Operative Societies Act, 1960

(a)There shall be a [District Co-operative Agriculture and Rural Multi-purpose Development Bank] [These words were substituted for the words 'District Loan Committee' by Maharashtra 41 of 2005, (w.e.f. 25-8-2005) Section 8.] for each District excluding the City of Bombay District and Bombay Suburban District.