Section 154(2A) in The Maharashtra Co-Operative Societies Act, 1960
(2A)[ No application for revision shall be entertained against the recovery certificate issued by the Registrar under section 101 [or Section 154B-29] [or certificate issued by the Liquidator under section 105] [These words and figures were inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 76(a)(i), (w.e.f. 14-2-2013).] unless the applicant deposits with the concerned society, fifty per cent, amount of the total amount of recoverable dues:[Provided that, in case of such revision where revisional authority has granted a stay to the recovery of dues, the authority shall as far as may be practicable, dispose of such revision application as expeditiously as possible but not later than six months from the date of the first order.] [This proviso was inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 76(a)(li), (w.e.f. 14-2-2013).]
