Section 73CB(15) in The Maharashtra Co-Operative Societies Act, 1960
(15)[ Where in respect of any society, the term of its committee has expired before the date of commencement of the Maharashtra Co-operative Society (Second Amendment) Act, 2018, the election to such committee shall be held by State Cooperative Election Authority within a period of six months from the date of such commencement :Provided that, in respect of such a society, the committee shall continue to hold the office till such a period of six months or declaration of results of election of such a society whichever is earlier :Provided further that, in case of society doing business of banking, the requisition made or guidelines issued by the Reserve Bank of India or the National Bank shall prevail.] [Substituted by Maharashtra Act No. 50 of 2018, dated 9.8.2018.]]
