¨É½þÉ®úɹ]Åõ ¶ÉɺÉxÉ ®úÉVÉ{ÉjÉ, +ºÉÉvÉÉ®úhÉ ¦ÉÉMÉ +É`ö, Êb÷ºÉå¤É®ú 14, 2018/+OɽþɪÉhÉ 23, ¶ÉEäò 1940 1 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, 2018 on the 8th June 2018 ;
Mah.
XXIV of
1961.
Mah. Ord. XV of 2018.
¨É½þÉ®úɹ]Åõ ¶ÉɺÉxÉ ®úÉVÉ{ÉjÉ +ºÉÉvÉÉ®úhÉ ¦ÉÉMÉ +É`ö ´É¹ÉÇ 4, +ÆEòú 85] ¶ÉÖGò´ÉÉ®ú, Êb÷ºÉå¤É®úú 14, 2018/+OɽþɪÉhÉ 23, ¶ÉEäò 1940 [{ÉÞ¹`ä 2, ËEò¨ÉiÉ : ¯û{ɪÉä 27.00 +ºÉÉvÉÉ®úhÉ Gò¨ÉÉÆEòú 165
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In pursuance of clause (3) of article 348 of the Constitution of India, the following translation in English of the Maharashtra Co-oprative Socities (Amendment) Act, 2018 (Mah. Act No. LXIV of 2018), is hereby published under the authority of the Governor.
By order and in the name of the Governor of Maharashtra,
RAJENDRA G. BHAGWAT,
Secretary (Legislation) to Government, Law and Judiciary Department.
MAHARASHTRA ACT No. LXIV OF 2018.
( First published, after having received the assent of the Governor in the "Maharashtra Government Gazette", on the 14th December 2018. )
RNI No. MAHENG /2009/35528
¦ÉÉMÉ +É`ö-165----1 (1)
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2 ¨É½þÉ®úɹ]Åõ ¶ÉɺÉxÉ ®úÉVÉ{ÉjÉ, +ºÉÉvÉÉ®úhÉ ¦ÉÉMÉ +É`ö, Êb÷ºÉå¤É®ú 14, 2018/+OɽþɪÉhÉ 23, ¶ÉEäò 1940
AND WHEREAS it is expedient to replace the said Ordinance by an Act of the State Legislature ; it is hereby enacted in the Sixty-ninth Year of the Republic of India as follows :—
1. (1) This Act may be called the Maharashtra Co-operative Societies (Amendment) Act, 2018.
(2) It shall be deemed to have come into force on the 8th June 2018.
2. In section 73AAA of the Maharashtra Co-operative Societies Act, 1960, (hereinafter referred to as "principal Act") in sub-section (2), in the fifth proviso, for the words " in respect of the society having contribution of the Government towards its share capital " the words " in respect of society, excluding the Housing Society, having assistance of the Government in the form of share capital, loan, guarantee, grant, the Government land or any other form whether cash or kind " shall be substituted.
3. (1) The Maharashtra Co-operative Societies (Amendment) Ordinance, 2018, is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken (including any notification or order issued) under the corresponding provision of the principal Act, as amended by the said Ordinance, shall be deemed to have been done, taken or issued, as the case may be, under the corresponding provisions of principal Act, as amended by this Act.
Short title
and
commence-
ment.
Amendment of
section 73AAA
of Mah. XXIV
of 1961.
Mah.
Ord. XV
of 2018.
Repeal of
Mah. Ord. XV
of 2018 and
saving.
Mah.
XXIV of
1961.
ON BEHALF OF GOVERNMENT PRINTING, STATIONERY AND PUBLICATION, PRINTED AND PUBLISHED BY I/C DIRECTOR SHRI MANOHAR SHANKAR GAIKWAD, PRINTED AT GOVERNMENT CENTRAL PRESS, 21-A, NETAJI SUBHASH ROAD, CHARNI ROAD, MUMBAI 400 004 AND PUBLISHED AT DIRECTORATE OF GOVERNMENT PRINTING, STATIONERY AND PUBLICATIONS, 21-A, NETAJI SUBHASH ROAD, CHARNI ROAD, MUMBAI 400 004. EDITOR : I/C DIRECTOR SHRI MANOHAR SHANKAR GAIKWAD.
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