Section 44O(1) in The Bihar Co-operative Societies Act, 1935
(1)When an application for a loan is made for any of the purposes mentioned in Section 44-B, a public notice shall be given of the application in such manner and form as may be prescribed, calling upon all persons interested to make their objections to the loan, if any, before the date specified therein. The person by whom such public notice shall be given and the manner in which the objection shall be disposed of by him shall be such as may be prescribed. Copies of such public notice shall also be sent separately to such persons and within such time as may be prescribed.
