Section 110A(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)[ Notwithstanding anything contained in this Act, in the case of the District Central Co-operative Bank and the State Co-operative Bank, supersession of the Board and appointment of liquidator shall be made by the Registrar, within one month of being so advised by the Reserve Bank of India.] [Sub-section (2) added by Maharashtra Act 11 of 2008, Section 25, (w.e.f. 29-10-2007).]
