Section 149(4) in The Maharashtra Co-Operative Societies Act, 1960
(4)[ All or any of the powers and functions of the Co-operative Appellate Court may be exercised and discharged by any of its members sitting singly or in Benches, as may be determined by the President.] [Sub-section (4) was substituted for the original by Maharashtra 36 of 1975, Section 12(c).]
