Section 80(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)On receipt of an application under sub-section (1) [the Magistrate shall forthwith consider such application and, if satisfied that immediate action is required, shall authorise] [These words were substituted for the words 'the Magistrate may authorise' by Maharashtra 3 of 1978, Section 18.] any police officer, not below the rank of a sub-inspector, to enter and search any place where the records and property are kept or likely to be kept, and to seize them and hand over possession thereof to the Registrar or the person authorised by him, as the case may be.
