Section 27(3A) in The Maharashtra Co-Operative Societies Act, 1960
(3A)An individual member of a society shall not be eligible for voting in the affairs of that society for a period of two years from the date of his enrollment as a member of such society.]:[Provided that, nothing in this sub-section shall apply in respect of a co-operative housing society and a co-operative premises society.] [This proviso was added by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 16(C-1), (w.e.f. 14-2-2013).]
