Section 66 in The Maharashtra Cooperative Societies Rules, 1961
66. [ Copies of monthly returns to be furnished to Registrar. [Rule 66 was substituted by G.N. of 18-12-1979]
- All Registered Co-operative Societies classified by the Registrar as Central Banks or as Urban Banks shall furnish to the Registrar every month a copy of each of the returns required to be furnished to the Reserve Bank of India under Sections 18, 24 and 27 of the Banking Regulation Act, 1949 (10 of 1949).]
