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[Cites 0, Cited by 8] [Section 76] [Entire Act]

State of Kerala - Subsection

Section 76(a) in Kerala Cooperative Societies Act, 1969

(a)on a certificate signed by the Registrar or any person authorised by him in this behalf, be deemed to be a decree of a civil court and shall be executed in the same manner as a decree of such court; or