Section 13(2) in The Maharashtra Cooperative Societies Rules, 1961
(2)For the purposes of sub-section (2) of Section 14, the Registrar shall send a copy of the notice to the [State] [Deleted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] Federal Society duly notified under that sub-section with a request to offer its comments on the amendment within [forty-five days from the date of receipt of communication] [Substituted 'such time as may be specified by him.' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] If the [State] [Deleted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] Federal Society fails to offer its comments within [forty-five days] [Substituted 'the specified time' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).], it may be presumed by the Registrar that the said society has no objection to the amendment.
