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[Cites 0, Cited by 2] [Section 85] [Entire Act]

State of Madhya Pradesh - Subsection

Section 85(a) in The M.P. Co-Operative Societies Act, 1960

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