Section 108 in The Maharashtra Cooperative Societies Rules, 1961
108. [ Contributions, fees and charges to be credited to Government. [Substituted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).]
- When Government auditor is appointed by the society, all contributions made under sub-section (2) of section 90, all fees paid under sub-section (3) of section 108, charges levied under rule 74, shall be credited to the State Government.]
