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[Cites 0, Cited by 0] [Section 57A(2)] [Section 57A] [Entire Act]

State of Maharashtra - Subsection

Section 57A(2)(d) in The Maharashtra Cooperative Societies Rules, 1961

(d)The Registrar shall send a notice [by registered post acknowledgement due, speed post, courier or hand delivery, as he may deem fit], to all the persons concerned. However, he shall serve or cause to be served the notice on the officer or officers against whom the motion of no-confidence is proposed to be moved through the special messenger or the officer or officers, as the case may be, or in his or their absence on any adult member of his or their families at the place of [his ordinary residence or address as provided by him in the office record of the society.] [Substituted 'residence' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).]. If for some reason it is not possible to serve the notice, the authorised person in this behalf, shall in presence of two witnesses, affix such notice on any conspicuous [place of his] [Substituted 'place of the' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] [his ordinary residence or address as provided by him in the office record of the society.] [Substituted 'residence' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).].