Section 96 in The Maharashtra Co-Operative Societies Act, 1960
96. [ Decision of Co-operative Court. [Section 96 was substituted by Maharashtra 20 of 1986, Section 51.]
- When a dispute is referred [to the Co-operative Court, it may, after giving a reasonable opportunity of being heard, to the parties to the dispute, make an award regarding the dispute], on the expenses incurred by the parties to the dispute in connection with the proceedings, and fees and expenses payable to the Co-operative Court. In case of money claim preferred by society against a member, the amount of award representing the interest shall not be less than the amount of interest accrued there on in accordance with the contractual rate of interest, but where such money claim relates to any loan referred to in section 44A, the provisions of that section shall apply to such money claim as they apply to loan under section 44A.]
