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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 92(3) in Arunachal Pradesh Co-operative Societies Act, 1978

(3)A society to which sub-section (2) is applicable shall pay to such authority such fee as may be prescribed within a reasonable time and, if it fails to pay such fee within that reasonable time, the authority may recover it as if it were a Public Demand under the Bengal Public Demands Recovery Act, 1913.