Section 73CA(1)(f) in The Maharashtra Co-Operative Societies Act, 1960

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State of Maharashtra - Subsection

Section 73CA(1)(f) in The Maharashtra Co-Operative Societies Act, 1960

(f)[ in the case of District Central Co-operative Bank or of the State Co-operative Bank, a member, if he,- [Paragraph (f) was inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 36(b)(i), (w.e.f. 14-2-2013).]

(i)is a person who represents a society other than a primary agricultural credit co-operative society on the board of a District Central Co-operative Bank or the State Co-operative Bank, if the society to whom he represents has committed a default towards the payments of such Bank for a period exceeding ninety days;

(ii)is a person who is a defaulter of a primary agricultural credit co-operative society or is an office bearer of a defaulting primary agricultural co-operative credit society;

(iii)is a person who represents a society whose Managing Committee is superseded.]

(ii)has, in the opinion of the Registrar, deliberately committed breach of co-operative discipline with reference to linking up of credit with cooperative marketing or co-operative processing; or

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State of Maharashtra - Subsection

Section 73CA(1)(f) in The Maharashtra Co-Operative Societies Act, 1960