Section 49(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)[On receipt of a copy of such agreement] [These words were substituted for the words 'on the execution of such agreement', by Maharashtra 20 of 1986, Section 21(b)(i).], the employer shall, if so required by the society by a requisition in writing, and so long as the [total amount shown in the copy of the agreement as payable to the society has been deducted and paid to the society,] [These words were substituted for the words 'society does not intimate that the whole of such debt or demand has been paid', by Maharashtra 20 of 1986, Section 21(b)(ii).] make the deduction in accordance with the agreement and pay the amount so deducted to the society, as if it were a part of the wages payable by him as required under the Payment of Wages Act, 1936 on the day on which he makes payment.
