Section 18B(1) in The Maharashtra Cooperative Societies Rules, 1961
(1)The Registrar shall dispose of the surplus vested in him under Rule 18A in any manner at his discretion for the following purposes, namely, -(i)any object of public utility, welfare activity, education, relief to poor, medical relief and for any other charitable purpose defined in Section 2 of the Charitable Endowment Act, 1890;(ii)any society registered with similar object which the society de-registered had.
