Section 101(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)Where the Registrar is satisfied that [the concerned society has failed to take action under the foregoing sub-section in respect of any amount due as arrears,] [This portion was substituted for the original by Maharashtra 27 of 1969, Section 17(b).] the Registrar may, of his motion, after making such inquiries [as may be prescribed] [These words were substituted for the words 'as he deems fit' by Maharashtra 20 of 2006, Section 2(b), w.e.f. 10-5-2005.], grant a certificate for the recovery of the amount stated therein to be due as arrears and such a certificate shall be deemed to have been issued as if on an application made by the society concerned.
