Section 88 in The Maharashtra Cooperative Societies Rules, 1961
88. Cost of hearing appeal.
- No appeal from a member under Section 104 shall be entertained unless it is accompanied by [rupees one hundred] [Substituted 'Rs.25' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] or such higher amount not exceeding [rupees two thousand five hundred] [Substituted 'Rs.500' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] as may be directed by the appellate authority as security for the costs of hearing the appeal.
