Section 144(1) in The Maharashtra Co-Operative Societies Act, 1960
(1)Notwithstanding anything in this Act or in any rules or bye-laws made thereunder, it shall be lawful for the State Government to provide from time to time, by an order made under and in accordance with the provisions of section 18, for the reorganisation 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' and 'an Agriculture and Rural Development Bank' by Maharashtra 41 of 2005, (w.e.f 25-8-2005), Section 8.], either by amalgamating with it all any of the [District Co-operative Agriculture and Rural Multi-purpose Development Bank] [These words were substituted for the words 'Primary Agriculture and Rural Development Bank' by Maharashtra 41 of 2005, (w.e.f 25-8-2005), Section 8.] or otherwise; or for the division 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' and 'an Agriculture and Rural Development Bank' by Maharashtra 41 of 2005, (w.e.f 25-8-2005), Section 8.] into a [State Co-operative Agriculture and Rural Multipurpose Development Bank] [These words were substituted for the words 'State Agriculture and Rural Development Bank' and 'an Agriculture and Rural Development Bank' by Maharashtra 41 of 2005, (w.e.f 25-8-2005), Section 8.] and one or more [District Co-operative Agriculture and Rural Multi-purpose Development Bank] [These words were substituted for the words 'Primary Agriculture and Rural Development Bank' by Maharashtra 41 of 2005, (w.e.f 25-8-2005), Section 8.] as may be considered necessary; or for the amalgamation or division of all or any of the [District Co-operative Agriculture and Rural Multi-purpose Development Bank] [These words were substituted for the words 'Primary Agriculture and Rural Development Bank' by Maharashtra 41 of 2005, (w.e.f 25-8-2005), Section 8.] among themselves. Accordingly, for the purposes of this section, in section 18 and in any rules made thereunder for the word "Registrar" wherever it occurs, the words, "State Government" shall be deemed to be substituted.
