Section 104(1) in The Tripura Co-operative Societies Act, 1974
(1)Notwithstanding anything contained in Sections 92, 95 and 101, on an application made by a resource society undertaking the financing of crop and seasonal finance for the recovery of arrears of any sum advanced by it to any of is members on account of crop or seasonal finance, and on its furnishing a statement of accounts in respect of the arrears, the Registrar may, after making such inquiries as he deems fit, grant a certificate for the recovery of the amount stated therein to be due as arrears.
