Section 76(5) in The Arunachal Pradesh Co-operative Societies Rules, 1984
(5)The mode of serving summons and notices as laid down in sub-Rule (1) to (4) of this rule, shall mutatis mutandis apply to the service of summonses or notices-(i)issued by the Registrar or the person authorised by him when acting under Sections 84, 86 and 90;(ii)issued by an auditor, when acting under Section 82; or(iii)issued by a Liquidator, when acting under Section 109.
