Section 68(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)Every society shall pay its contribution to the said fund [within three months after the close of the co-operative year.] [These words were substituted for the words 'within two months from the date on which Its accounts are adopted by the general body of members' by Maharashtra 20 of 1986, Section 24(a).] Any officer wilfully failing to comply with the requirement of this section, shall be personally liable for making good the amount to the federal society notified as aforesaid.]
