Section 123(1) in Arunachal Pradesh Co-operative Societies Act, 1978
(1)Unless otherwise provided by this Act all sums due from a society or from an officer or member or past member or a deceased member of a society as such to the Government, may be recovered according to the law and under the rules for the time being in force for the recovery as a public demand under the Bengal Public Demands Recovery Act, 1913.
