Section 7(2) in Maharashtra State Co-operative Tribunal Regulations, 1962
(2)If the Registrar finds that the appeal or application presented to him does not conform to any of the aforesaid provisions, he shall make a note on the appeal or application to that effect, and call upon the party concerned or his agent to remedy the defects within a period of seven days of the receipt of notice to do so or, where the appeal or application has not prima facie been made within the period of limitation, to show cause why it should not be dismissed as time barred. The Registrar may, for sufficient cause, extend the period for the purpose of remedying the defects showing cause, as aforesaid, provided that if extension of more than fifteen days is sought, the Registrar shall place the matter before the President and obtain his orders in that behalf.
