Section 18(1) in The Maharashtra Co-Operative Societies Act, 1960
(1)Where the Registrar is satisfied that it is essential in the public interest [or in the interest of members of such societies] [These words were inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 8(a)(i), (w.e.f. 14-2-2013).] or in the interest of the co-operative movement, or for the purpose of securing the proper management of any society, that two or more societies should amalgamate or any society should be divided to form two or more societies or should be reorganised then notwithstanding anything contained in the last preceding section but subject to the provisions of this section, the Registrar may, after consulting such federal society as may be notified by the State Government by order notified in the Official Gazette, provide for the amalgamation, division or reorganisation, of those societies into a single society, or into societies with such constitution, property rights, interests and authorities, and such liabilities, duties and obligations, as may be specified in the order.[Provided that, such notified federal society shall communicate its opinion to the Registrar within a period of forty-five days from the date of receipt of communication, failing which it shall be presumed that such federal society has no objection to the amalgamation, division or reorganisation and the Registrar shall be at liberty to proceed further to take action accordingly.] [This proviso was added by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 8(a)(ii), (w.e.f. 14-2-2013).]
