Section 53B(9) in The Maharashtra Cooperative Societies Rules, 1961
(9)Notwithstanding anything contained in sub-rules (2), (3), (4), (6) and (7)-(a)the certificate to be sent by the auditor under sub-rule (3) and the certificate to be sent by the Director of Sugar, Maharashtra State under sub-rule (4) for the co-operative years 1977-78 and 1978-79 shall be sent by them before the 15th day of September 1979;(b)the information to be furnished by the Primary Agricultural Credit Society under sub-rule (7) in respect of the Co-operative years 1977-78 and 1978-79 shall be furnished by it before the 15th September 1979;(c)the notice of demand for payment of the amount of contribution payable by any society (including the Primary Agricultural Credit Society) or sugar factory for the co-operative years 1977-78 and 1978-79 shall be served on it before the 30th day of September 1979;(d)the amount of contribution payable by any society (including the Primary Agricultural Credit Society) or sugar factory for the Co-operative years 1977-78 and 1978-79 shall be paid by it before the 31st day of October 1979 and the 31st day of December 1979, respectively.
