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[Cites 0, Cited by 0] [Section 90A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 90A(2) in Himachal Pradesh Co-Operative Societies Act, 1968

(2)On receiving an application under sub-section (1), the Registrar may, after making such inquiries as he deems fit and after affording the member concerned an opportunity of being heard, grant a certificate for recovery of the amount stated therein to be due as such arrears.