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[Cites 0, Cited by 0] [Section 75] [Entire Act]

NCT Delhi - Subsection

Section 75(1) in Delhi Co-operative Societies Act, 1972

(1)All sums due from a co-operative society, or from an officer or member or past member of a co-operative society as such, to Government, including any costs awarded to Government under any provision of this Act, may on a certificate issued by the Registrar in this behalf, be recovered in the same manner as arrears of land revenue.