Section 79(4) in The Maharashtra Co-Operative Societies Act, 1960
(4)[ The Registrar or the authorised person on his behalf shall scrutinise the returns and information so received and take further necessary action, if required.] [Sub-section (4) was added by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 47(e), (w.e.f. 14-2-2013).]
