Section 168 in The Maharashtra Co-Operative Societies Act, 1960
168. [ Power to remove difficulty. [Section 168 was Inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 83, (w.e.f. 14-2-2013).]
(1)If any difficulty arises in giving effect to the provisions of this Act, as amended by the Maharashtra Co-operative Societies (Amendment) Act, 2013, the State Government may, by an order published in the Official Gazette, make such provisions not inconsistent with the provisions of this Act, as amended by the said Act, as may appear to it to be necessary or expedient for the purpose of removing the difficulty:Provided that, no such order shall be made after the expiry of a period of two years from the date of commencement of the Maharashtra Co-operative Societies (Amendment) Act, 2013.(2)Every order made under sub-section (1) shall be laid, as soon as may be, after it is made, before each House of the State Legislature.]Notifications(G. N. C. M. & T. D. NO. CSL. 2007/C.R.-2/15-C, dated the 4th April, 2007 (M, G. P.T. 4-B, Page 555) - In exercise of the powers conferred by section 3 of the Maharashtra Co-operative Societies Act, 1960 (Maharashtra XXIV of 1961), the Government of Maharashtra hereby,-(i)appoints the Deputy Registrar, Co-operative Societies, Mumbai Metropolitan Region Development Authority, to assist the Registrar of Co-operative Societies, Maharashtra State, Pune;(ii)confers on him the powers of the Registrar specified against him in column (3) of the said Schedule in respect of Co-operative Housing Societies and premises societies of project affected persons for the Mumbai Metropolitan Region Development Authority Area.
