Section 77 in The Maharashtra Cooperative Societies Rules, 1961
77. [ Disposal of a dispute by Co-operative Court. [Substituted by Notification No. CSL-014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).]
- The Co-operative Court shall not take up for consideration any dispute, unless the parties concerned comply with the conditions of payment of the necessary Court fees for determining the dispute.]
