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[Cites 0, Cited by 0] [Section 112A(1)] [Section 112A] [Entire Act]

State of Maharashtra - Subsection

Section 112A(1)(b) in The Maharashtra Co-Operative Societies Act, 1960

(b)Every [District Co-operative Agriculture and Rural Multi-purpose Development Bank] [These words were substituted for the words 'District Loan Committee' by Maharashtra 41 of 2005, (w.e.f. 25-8-2005) Section 8.] shall consist of [* * *] [The words 'the following members that is to say,' were deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 69(a)(i)(A), (w.e.f. 14-2-2013).]
(i)[ not more than twenty-one delegates, to be elected from Talukas in a District including the delegates from reserved categories, one from the persons belonging to the Schedule Castes or Schedule Tribes, one from the persons belonging to Other Backward Classes, one from the persons belonging to De-notified Tribes (Vimukta Jatis) or Nomadic Tribes or Special Backward Classes and two women, who shall be elected from the District;] [Sub-clause (i) was substituted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 69(a)(i)(B), (w.e.f. 14-2-2013).].