Section 84A(1) in The M.P. Co-Operative Societies Act, 1960
(1)Notwithstanding anything contained in Sections 64, 69 and 78 on an application made by a co-operative housing society or Madhya Pradesh State Co-operative Housing Federation [or primary urban Co-operative Bank] [Inserted by Section 15(ii) of MP Act No. 20 of 1999 [w.e.f 7-8-1999].] for recovery of arrears of its dues, the Registrar may, after making such enquiry as he deems fit, grant a certificate for the recovery of the amount stated therein to be due as an arrear.
