Section 79(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)Where any society is required to take any action [including filing of returns] [These words were inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 47(c)(i), (w.e.f. 14-2-2013).] under this Act, the rules or the bye-laws, or to comply with an order made under the [foregoing sub-sections] [These words were substituted for the words 'foregoing sub-section' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 47(c)(ii), (w.e.f. 14-2-2013).], and such action is not taken-(a)within the time provided in this Act, the rules or the bye laws, or the order as the case may be, or(b)where no time is so provided, within such time, having regard to the nature and extent of the action to be taken, as the Registrar may specify by notice in writing.the Registrar may himself, or through a person authorised by him, take such action, at the expense of the society; and such expense shall be recoverable from the society as if it were an arrear of land revenue.
