Section 6(4) in Maharashtra State Co-operative Tribunal Regulations, 1962
(4)Every appeal and application shall-(a)be either typewritten, or written in ink in legible hand ;(b)specify the name and address of the appellant or applicant and also those of the respondent, as the case may be;(c)state whether the order complained of was made by the Registrar of Co-operative Societies or by a nominee or Board of Nominees appointed by him or by any officer or authority and the date of such order;(d)state clearly the grounds on which the appeal or application is made;(e)state precisely the relief which the appellant or applicant claims;(f)if presented after the expiry of the period of limitation (if any) state why it was not filed in time and why it should not be rejected.
