Section 37(3) in The Multi-State Co-Operative Societies Rules, 2002
(3)On receipt of such application, the recovery officer shall verify the correctness and genuineness of the particulars set forth in the application with the records, if any, in the office of Central Registrar and prepare a demand notice in writing in duplicate in the form specified by the Central Registrar, setting forth the name of the judgment-debtor and the amount due and forward it to the Sale Officer.
