Section 2(10) in The Maharashtra Co-Operative Societies Act, 1960
(10)[ "co-operative bank" means a society which is doing the business of banking as defined in clause (b) of sub-section (1) of section 5 of the Banking Companies Act, 1949 and includes any society which is functioning or is to function as [a Co-operative Agriculture and Rural Multipurpose Development Bank] [Clause (10) was substituted by Maharashtra 33 of 1963, Section 2.] under Chapter XI];[(10-ai) "Co-operative Appellate Court" means the Maharashtra Co-operative Appellate Court constituted under this Act; [Clauses (10-ai) and (10-aii) were inserted by Maharashtra 3 of 1974, Section 2(b).](10-aii) "Co-operative Court" means a court constituted under this Act to decide [disputes referred to it under any of the provisions of the Act];[(10-aii-l) "co-operative credit structure entity" means the primary agriculture credit co-operative society, the District Central Co-operative Bank or the State Co-operative Bank;] [Clause (10-aii-l) inserted by Maharashtra Act 11 of 2008, Section 2(a) (w.e.f. 29.10-2007).][( 10-aiii) "co-operative year" means a year ending on the [31st day of March] [Clause (10-aiii) was inserted by Maharashtra 20 of 1986, Section 2(e).]; or on such other day in regard to a particular society or class of societies [as may have been fixed by the Registrar, from time to time] [This portion was substituted by Maharashtra 13 of 1994, Section 2(b).], for balancing its or their accounts;];[(10-A) "crop protection society" means a society the object of which is protection of the crops, structures, machinery, agricultural implements and other equipment such as those used for pumping water on the land;] [Clause (10-A) was inserted by Maharashtra 27 of 1969, Section 2(b).].[(10-B) * * *;] [Clause (10-B) was deleted by Maharashtra Act Mo. 16 of 2013 dated 13-8-2013, Section 2(c), (w.e.f. 14-2-2013).].
