Section 52(2) in The Maharashtra Cooperative Societies Rules, 1961
(2)Except otherwise specifically authorised by the Registrar, [the fund] [Substituted by G.N. of 8-11-1971.] so created shall be utilised in accordance with the provisions of the bye-laws of the society only [for payment of such bonus] [Substituted by G.N. of 8-11-1971.].
