- Applications for repayment of sums less than Rs. 150 due to a Co-operative Society registered under Act II of 1912, may be sent or presented to a court with a request that the amount due, minus postal commission, be forwarded by postal money order payable to an official of the Society, authorized to receive payments on its behalf, at the registered address of the Society : such applications must be signed by the said official.The court, if satisfied that the application is genuine and that the sum is due, shall send a Repayment Order to the Treasury Officer, who will issue a money-order for the amount less postal commission payable to the said official at the registered address of the Society.Lists of such authorized officials as are mentioned above, with specimen of their signatures, will be supplied to District Judges by the Registrar of Cooperative Societies.
