Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Co-Operative Societies (Amendment) Act, 2006 20 of 2006 [10 May 2006] CONTENTS 1. Short Title 2. Amendment Of Section 101 Of Mah. Xxiv Of 1961 3. Amendment Of Section 165 Of Mah. Xxiv Of 1961 Maharashtra Co-Operative Societies (Amendment) Act, 2006 20 of 2006 [10 May 2006] PREAMBLE An Act further to amend the Maharashtra Co-operative Societies Act, 1960. WHEREAS it is expedient further to amend the Maharashtra Co- operative Societies Act, 1960 (Mah. XXIV of 1961) for the purposes hereinafter appearing; it is hereby enacted in the Fifty-seventh Year of the Republic of India as follows:- 1. Short Title :- (1) This Act may be called the Maharashtra Co-operative Societies (Amendment) Act, 2006. 2. Amendment Of Section 101 Of Mah. Xxiv Of 1961 :- In section 101 of the Maharashtra Cooperative Societies Act, 1960 (Mah. XXIV of 1961) (hereinafter referred to as "the principal Act"),- (a) in sub-section (1), for the portion beginning with the words "the Registrar may, after making such inquiries as he deems fit" a n d ending with the words "due as arrears" the words "the Registrar may, after making the inquiry in such manner as may be prescribed, grant a certificate for arrears. The application for grant of such certificate shall be made in such form and by following such procedure, accompanied by such fees and documents as may be prescribed" shall be substituted; (b) in sub-section (2), for the words "as he deems fit" the words "as may be prescribed" shall be substituted. 3. Amendment Of Section 165 Of Mah. Xxiv Of 1961 :- In section 165 of the principal Act, in sub-section (2) after clause (lix), the following clause shall be inserted, namely:- "(lix-a) to prescribe the manner in which inquiry is to be made by the Registrar for grant of certificate for recovery under section 101; the form and procedure for the application for grant of such certificate and the fees and documents to be accompanied thereto;"