Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Co-Operative Societies (Third Amendment) Act, 2007 31 of 2007 CONTENTS 1. Short Title 2. Amendment Of Section 73F Of Mah. Xxiv Of 1961 3. Amendment Of Section 73Ff Of Mah. Xxiv Of 1961 4. Amendment Of Section 165 Of Mah. Xxiv Of 1961 Maharashtra Co-Operative Societies (Third Amendment) Act, 2007 31 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, it is expedient further to amend the Maharashtra Co-operative Societies Act, 1960, for the purposes hereinafter appearing; It is hereby enacted in the Fifty-eighth year of the Republic of India as follows :- 1. Short Title :- This Act may be called the Maharashtra Co-operative Societies (Third Amendment) Act, 2007. 2. Amendment Of Section 73F Of Mah. Xxiv Of 1961 :- Section 73F of the Maharashtra Co-operative Societies Act, 1960 (hereinafter referred to as "the principal Act"), shall be re- numbered as sub-section (1) thereof; and - (a) in sub-section (1) as so re-numbered, - (i) for the words "who or whose near relation is a dealer in such goods or is a director of a company or a partner in a firm carrying on business in such goods", the words "who is a dealer in such goods or is a director of a company or a partner in a firm carrying on business in such goods, in the area of operation of the society" shall be substituted; (ii) the Explanation shall be deleted; (b) after sub-section (1) as so re-numbered, the following sub- section shall be added, namely :- "(2) Any member who desires to carry on the business of the kind carried on by the society outside the area of operation of the society may apply to the society for permission to carry on such business. The society may grant such permission subject to such conditions as may be prescribed."; and (c) in the marginal note, the words "or whose near relation" shall be deleted. 3. Amendment Of Section 73Ff Of Mah. Xxiv Of 1961 :- In section 73-FF of the principal Act, in sub-section (1), for clause (v), the following clause shall be substituted, namely :- "(v) carries on business of the kind carried on by the society either i n the area of operation of the society or in contravention of provisions of sub-section (2) of section 73F ; or". 4. Amendment Of Section 165 Of Mah. Xxiv Of 1961 :- In section 165 of the principal Act, in sub-section (2), after clause (xxxv-d), the following clause shall be inserted, namely :- "(xxxv-d-1) prescribe the conditions, on which the society may grant permission to a member to carry on the business of the kind carried on by it, outside its area of operation, under section 73F (2) ;".