Section 78(2) in The Maharashtra Cooperative Societies Rules, 1961
(2)Summons or notices issued by [***] [Deleted 'the Registrar or' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] the Co-operative Court may be served through a Mamlatdar, Mahalkari, Tahsildar or any employee of the Co-operative Department or of a federal society or through the Chairman or Secretary of the Society or by registered post with acknowledgement due [speed post or courier.] [Inserted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] Every person or society to whom summons or notices are sent for service shall be bound to serve them within a reasonable time.
