Section 71 in The Punjab Co-operative Societies Rules, 1963
71. Manner of service of notice. [Section 62] -
The notice under the proviso to Section 62 shall indicate the substance of the demand or debt due to the co-operative society and shall be served in the manner laid down for the service of summons in sub-rule (3) of rule 74. No order under Section 62 shall be made until a period of thirty days has expired the date of service of the notice.
