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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Andhra Pradesh - Subsection

Section 66(2) in Andhra Pradesh Co-Operative Societies Act, 1964

(2)Any sum ordered under this section to be recovered as a contribution to the assets of a society or as costs of liquidation may be recovered, on a requisition being made in this behalf by the Registrar to the Collector in the same manner as arrears of land revenue.