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

State of Maharashtra - Subsection

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

(a)The delegates [and members] [These words were inserted by Maharashtra 13 of 1994, Section 11.] elected in accordance with the provisions of [clause (d)] [These word, brackets & letter were substituted for the words brackets & letters 'clauses (c) and (d)' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 70(a)(i), (w.e.f. 14-2-2013).] of sub-section (1) of section 112A [and sub-section (1) of section 112AA] [These words were inserted by Maharashtra 10 of 1988, Section 22(a).] shall, for the purposes of section 72, constitute the general body of members of the [State Co-operative Agriculture and Rural Multi-purpose 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.]