Section 152(5) in The Maharashtra Co-Operative Societies Act, 1960
(5)[ The State Government may, by order published in the official Gazette, direct that the powers conferred on it by this section, in circumstances and under such condition if any, as may be specified in the direction, be exercised also by an officer of the rank of Secretary to Government.] [Added by Maharashtra Act No. 14 of 2018, dated 17.1.2018.]
