Section 106(5) in The Maharashtra Cooperative Societies Rules, 1961
(5)On receipt of the appeal, the appellate authority shall endorse on it the date of its receipt [and shall duly acknowledge the same] [Substituted 'by it' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).]. The appellate authority shall, as soon as possible, examine it and satisfy itself that:-(i)the person presenting it has the authority to do so;(ii)that it is made within the prescribed time limit; and(iii)that it conforms to all the provisions of the Act and these rules.
