Section 77F(3) in The Maharashtra Cooperative Societies Rules, 1961
(3)In such cases, the opponent shall not be entitled to defend the claim, and the disputant shall be entitled to the award in his favour as prayed and for such sum for costs as may be awarded by the [***] [Deleted 'Registrar or the' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).]Court.
