Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Co-Operative Societies (Amendment) Act, 2010 02 of 2011 [14 January 2011] CONTENTS 1. Short Title 2. Amendment Of Section Of Mah. Xxiv Of 1961 Maharashtra Co-Operative Societies (Amendment) Act, 2010 02 of 2011 [14 January 2011] 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 Sixty- first Year of the Republic of India as follows:-- 1. Short Title :- This Act may be called the Maharashtra Co-operative Societies (Amendment) Act, 2010. 2. Amendment Of Section Of Mah. Xxiv Of 1961 :- I n section 73 of the Maharashtra Cooperative Societies Act, 1960 (M ah. XXIV of 1961), in sub-section (1AB), for the portion beginning with the words "Every such member shall execute" and ending with the words "by the State Government by general or special order.", the following shall be substituted, namely:-- "Every such member,-- ( i ) in case of housing societies, within forty-five days of his assuming the office; and (ii) in case of other societies, within fifteen days of his assuming the office: shall execute a bond to that effect, in the form as specified by the State Government by general or special order.".