Section 71 in Jharkhand Co-operative Societies Rules, 2008
71. Certificate at proceedings.
- A Requisition in respect of any sum payable by any person or by any registered society under section 52, shall be sent to the certificate Officer by the Registrar or the Co-operative Forum or the Tribunal as contemplated in section 5 of the Jharkhand Public Demands Recovery Act, 1914 (Act IV of 1914)Provided that in the case, if an order made by the liquidator under the Act, the written requisition shall be sent by the Registrar.Creditor's Meetings
