Section 112A(7) in The Maharashtra Co-Operative Societies Act, 1960
(7)[ The provision of sections 73-ID, 73A, [73CA] [Sub-section (7) was added by Maharashtra 31 of 1990, Section 3.], 77A, 78, [78A,] [These figures and letter were inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 69(e)(ii), (w.e.f. 14-2-2013).] clauses (j) and (k) of section 146, clauses (j) and (k) of section 147, sections 160A and 160B shall apply mutatis mutandis to the [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.] as they apply in relation to a committee of a society].
