Section 78(1) in The Maharashtra Cooperative Societies Rules, 1961
(1)The [***] [Deleted 'Registrar or as the case may be, the' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] Co-operative Court may issue summons or notices at least fifteen days before the date fixed for hearing of the dispute requiring;-(i)the attendance of the parties to the dispute and of witnesses if any; and(ii)the production of all books and documents relating to the matter in dispute.
