Section 113(1) in The Maharashtra Co-Operative Societies Act, 1960
(1)The Registrar, or any other person appointed by the State Government in this behalf, shall be Trustee for the purpose of securing the fulfilment of the obligations of the State [Co-operative Agriculture and Rural Multi-purpose Development Bank] [These words were substituted for the words 'Development Bank' by Maharashtra 41 of 2005, (w.e.f 25-8-2005) Section 8.] to the holders of debentures issued by it.
