Section 104(2) in The Tripura Co-operative Societies Act, 1974
(2)Where the Registrar is satisfied that a resources society has failed to take action under the foregoing sub-section in respect of arrears of any sum advanced by it to any of its members on account of the financing of crop of seasonal finance, the Registrar may, of his own motion, after making such inquiries as he deems fit, grant a certificate for the recovery of the amount stated therein to be due as arrears, and such certificate shall be deemed to have been issued as if on an application made by the society concerned.
