Section 109 in The Maharashtra Cooperative Societies Rules, 1961
109. Communication of decision, award, etc.
- Any order, decision or award required to be communicated under the Act or these rules shall, unless otherwise specifically provided in the Act or the Rules, be [sent] [Substituted 'posted' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] to the last address of the party as given by the party [***] [Deleted 'under the certificate of posting' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] and under intimation to the society, with instructions to display a copy thereof on its notice board.
