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[Cites 0, Cited by 0] [Section 145E] [Entire Act]

State of Gujarat - Subsection

Section 145E(4) in The Gujarat Co-Operative Societies Act, 1961

(4)Where a specified society fails to deposit the amount or to pay the amount of excess expenditure, the Collector may recover from the society such sum together with interest thereon at the rate of 12 per cent, per annum, as arrears of land revenue.