Section 70 in The Meghalaya Co-operative Societies Act
70. Powers of Registrar to direct payment.
- Notwithstanding anything contained in chapter X the Registrar may on his own notion or on the written requisition of a registered society or an affiliating society or a financing bank for the recovery of any of due loan or any other demand due from defaulting member, after making such enquiry as he deems fit grant a Co-operative Demand Certificate for the recovery of the amount found to be due.
