Section 102 in Arunachal Pradesh Co-operative Societies Act, 1978
102. Money how recovered.
- Every order passed by the Registrar, his nominee or board of nominees under Section 99 or 100, every order passed in appeal under the last preceding section, every order passed by a liquidator under Section 109, every order passed by the Government in appeal against orders passed under Section 109 and every order passed in revision under Section 122 shall, if not carried out,-(a)on a certificate signed by the Registrar or a liquidator, be deemed to be a decree of a civil Court, and shall be executed in the same manner as a decree of such Court, or(b)be executed 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:Provided that any application for the recovery in such manner of any such sum shall be made to the Collector or Deputy Commissioner and shall be accompanied by a certificate signed by the Registrar, or by an Assistant Registrar to whom the said power has been delegated by the Registrar Such application shall be made within twelve months from the date fixed in the order and if no such date is fixed, from the date of the order.
