Section 18C(2) in The Maharashtra Cooperative Societies Rules, 1961
(2)Such public notice shall contain, amongst others, the following items, namely,-(a)the reasons for initiating the proceedings for de-registration of the society;(b)the date by which any aggrieved person may submit his written statements as to why the proposed action should not be taken;(c)the date on which and the place where the Registrar shall give an opportunity of being heard to any aggrieved person;(d)the proposed action contemplated under the provisions of sub-sections (2) Section 21A.]
