Section 25A in The M.P. Co-Operative Societies Rules, 1962
25A. [ Intimation of loan etc. to be given to Tahsildar. [Substituted by Notification No. F-5-3-91-XV-1, dated 184-1991.]
- In addition to complying with the provisions of sub-section (1-A) of Section 37, every society when so directed by the Registrar, shall send to the Tahsildar of the tahsil, in which the society is situated, in Form I, a list of its members, past, present or deceased, showing the amount of loan or advances outstanding against them at the close of the preceding co-operative year.]
