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[Cites 0, Cited by 0] [Section 53B(3)] [Section 53B] [Entire Act]

State of Maharashtra - Subsection

Section 53B(3)(d) in The Maharashtra Cooperative Societies Rules, 1961

(d)every Primary Co-operative Marketing Society dealing in fertilisers, seeds, agricultural implements or sale of agricultural produce, shall certify the amount of the annual contribution payable by them under Rule 53-A, and send the certificate, in the case of the Maharashtra State Co-operative Marketing Federation, to the State Level Caderisation Committee and in any other case, to the relevant Central Society. The certificate in respect of every co-operative year shall be sent before the 15th day of August of the next following co-operative year.