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State of Maharashtra - Section

Section 8 in The Societies Registration (Maharashtra) Rules, 1971

8. [ Information or returns from governing body of Society under Section 4A. [Inserted by G.N. of 9-10-1973.]

- The Secretary or such other person as may be authorised by the Society in this behalf, shall furnish the information or returns relating to persons employed by the society shall be furnished to the Assistant Registrar, by registered post or file it by them in person in the office of the Assistant Registrar, in the form of a statement in Schedule II.]