Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Co-Operative Societies (Amendment) Act, 2007 30 of 2007 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 73-A Of Mah. Xxiv Of 1961 3. Repeal Of Mah. Ord. Vi Of 2007 And Saving Maharashtra Co-Operative Societies (Amendment) Act, 2007 30 of 2007 (First published, after having received the assent of the Governor, in the "Maharashtra Government Gazette", on the 10th December, 2007). An Act further to amend the Maharashtra Co-operative Societies Act, 1960. WHEREAS, both Houses of the State Legislature were not in session; AND WHEREAS, the Governor of Maharashtra was satisfied that circumstances existed which rendered it necessary for him to take immediate action further to amend the Maharashtra Co-operative Societies Act, 1960, for the purposes hereinafter appearing; and, therefore, promulgated the Maharashtra Co-operative Societies (Amendment) Ordinance, 2007, on the 18th August, 2007; AND WHEREAS it is expedient to replace the said Ordinance by an Act of the State Legislature; it is hereby enacted in the Fifty-eighth Year of the Republic of India as follows :- 1. Short Title And Commencement :- (1) This Act may be called the Maharashtra Co-operative Societies (Amendment) Act, 2007. (2) It shall be deemed to have come into force on the 18th August, 2007. 2. Amendment Of Section 73-A Of Mah. Xxiv Of 1961 :- I n section 73-A of the Maharashtra Co-operative Societies Act, 1960 (hereinafter referred to as "the principal Act"),- (a) sub-section (5) shall be deleted; (b) in the marginal note, the words "or for being designated officer of the same society for more than ten years" shall be deleted. 3. Repeal Of Mah. Ord. Vi Of 2007 And Saving :- (1) The Maharashtra Co-operative Societies (Amendment) Ordinance, 2007, is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.