Section 87 in The Maharashtra Cooperative Societies Rules, 1961
87. Mode of communication of an interim order under Section 102.
- An interim order under clause (a) or sub-clause (iv) of clause (c) or sub-section (1) of Section 102 shall call upon the society in respect of which the order is made to submit its explanation to the Registrar within one month from the date of issue of such order and shall be communicated by registered post (with acknowledgement due) to the society by the Registrar.
