Section 110(1) in Rajasthan Co-operative Societies Act, 1965
(1)Notwithstanding anything contained in sections 75 and 118, on an application made by a Land Development Bank for the recovery of arrears of any sum advanced by it to any of its members and on its furnishing a statement of account in respect of the arrears, the Registrar may, after making such inquiries as he deems fit, grant a certificate for the recovery of the amount stated therein to be due as arrears.
