Section 88A in The Maharashtra Co-Operative Societies Act, 1960
88A. [ Deposit towards fees of inquiry. [Section 88A was inserted by Maharashtra 20 of 1986, Section 45.]
- Where the Registrar on his own motion decides and orders an inquiry under section 83 or proceeds or authorises to name inquiry under sections 88, he may, having regard to the nature of allegations, and the inquiry, involved, require the society concerned to deposit with him such sum of money as he may determine, towards the cost of inquiry. If the sum so determined, is not deposited with the Registrar within 15 days from the date of receipt of the order requiring the society to deposit the sum, it shall on a certificate issued by the Registrar, be recoverable as an arrears of land revenue.]
