Section 113(3) in The Maharashtra Co-Operative Societies Act, 1960
(3)The powers and functions of the Trustee shall be governed by the provisions of this Act, and the instrument of trust executed between the [state Co-operative Agriculture and Rural Multi-purpose Development Bank] [These words were substituted for the words 'State Agriculture and Rural Development Bank' by Maharashtra 41 of 2005, (w.e.f. 25-8-2005), Section 8.] and the Trustee, as modified from time to time by mutual agreement between the [state Co-operative Agriculture and Rural Multi-purpose Development Bank] [These words were substituted for the words 'State Agriculture and Rural Development Bank' by Maharashtra 41 of 2005, (w.e.f. 25-8-2005), Section 8.] and the Trustee.
