Section 7 in The Punjab Women and Children Development and Welfare Corporation (General) Rules, 1983
7. Recovery Certificate.
- [Sections 20 and 32] - On receipt of an order made under rule 6, the Managing Director shall issue a certificate in Form 'A'. The Collector of the district in which the loanee resides as per record of the Corporation or to which he may have shifted or in which he may be carrying on business or owning any property, shall proceed to recover the amount from the defaulter in the manner specified in sub-section (1) of Section 20.
