Section 95(1) in Uttarakhand Co-Operative Societies Act, 2003
(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 the State Government or the Central Government society including any costs awarded to any such Government under any provision of this Act, may, on certificate issued by the Registrar in this behalf, be recovered in the same manner as arrears of land revenue.
