Section 107C(2) in The Maharashtra Cooperative Societies Rules, 1961
(2)Any contravention of this rule shall be an offence under clause (q) of section 146 and the person concerned shall, on conviction, be punished under clause (q) of section 147.][[107D. Payments to be made by cheque. [Substituted by G.N. of 7.9.1987 No. CSL 1186/2495/CR-356/15-C (M.G.G., Part IVB, 1987, p. 852.]- All payments by or on behalf of a society or class of societies shall be made only by means of a crossed cheques drawn on a bank subject to provisions of the Income Tax Act, 1961 (43 of 1961).]]
