Section 78(5) in The Maharashtra Cooperative Societies Rules, 1961
(5)The mode of serving summons and notices as laid down in sub-rules (1) to (4) shall mutatis mutandis apply to the service of summons or notices;-(i)issued by the Registrar or the person authorised by him, when acting under Section 83, 84 or 88;(ii)issued by an Auditor, when acting under Section 81, or(iii)issued by a Liquidator, when acting under Section 105.
