Section 95A(1) in Uttarakhand Co-Operative Societies Act, 2003
(1)The Registrar may, on an application made by society referred to in section 34 or an agricultural credit society for the recovery of arrears of any loan advanced by it or any installment thereof to any member and on its furnishing a statement of accounts in respect of such loan and after making such inquires, if any, as he thinks fit, issue a certificate for recovery of the amounts due.
