Section 98(a) in The Maharashtra Co-Operative Societies Act, 1960
(a)On a certificate signed by [the Official Assignee or] [These words were inserted by Maharashtra 10 of 1988, Section 18(b).] the Registrar [or the Co-operative Court] [These words were inserted by Maharashtra 10 of 1988, Section 11(b).] or a Liquidator, 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
