Section 3 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
3. Annual Report of names of societies in which elections are to be held.
- The District Deputy Registrar shall, by the 5th day of April every year, report to the Collector the names and addresses of the societies in his District, in which elections are to be held during the year under the provisions of section 73G read with Chapter XI-A. The District Deputy Registrar shall send to the Collector with his report two copies of the bye-laws of each of the said societies.
