Section 11 in The Maharashtra Cooperative Societies Rules, 1961
11. Maintenance of register.
(1)The register to be maintained by the Registrar under sub-section (4) of Section 9 shall be in Form 'D'.(2)The Registrar shall divide the register into parts, one for each district in the State. A society shall be registered in that part, for a district in which its head office is situate.(3)The Registrar shall assign for each district and each class or sub-class of societies, a code symbol, for giving registration numbers to the societies [***] [Deleted 'and the societies shall be registered from the dates specified by him' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).].
