Section 53B(2) in The Maharashtra Cooperative Societies Rules, 1961
(2)The amount of annual contribution payable under Rule 53-A by the Maharashtra State Co-operative Bank Limited, Bombay, and the Maharashtra State Co-operative Development Bank Limited, Bombay for every Co-operative year shall be paid by them before the 30th day of September of the next following co-operative year by crediting the amount of contribution into the "Co-operative State Cadre Employment Fund" account opened under sub-rule (1) in the Maharashtra State Cooperative Bank Limited, Bombay.
