Section 21A(5) in The Maharashtra Co-Operative Societies Act, 1960
(5)The powers of the Registrar under sub-sections (1) and (2) shall not be exercised by any [officer below the rank of a Joint Registrar of Co-operative Societies.] [These words were substituted for the portion beginning with the word 'person' and ending with the word and figure 'section 3' by Maharashtra 10 of 1988, Section 6.]
