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[Cites 0, Cited by 4] [Section 73(1A)] [Section 73] [Entire Act]

State of Maharashtra - Subsection

Section 73(1A)(a) in The Maharashtra Co-Operative Societies Act, 1960

(a)the first general meeting of a society shall be convened within three months from the date of its registration to appoint a provisional committee and to transact other business as may be prescribed. The term of the members of such provisional committee shall be for a period of one year from the date on which it has been first appointed or till the date on which a regular committee is duly constituted in accordance with the provisions of the rules or bye-laws made under this Act, whichever is earlier; and all the members of such provisional committee shall vacate office on the date of expiry of such period or such constitution of the committee.