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[Cites 0, Cited by 10] [Section 71] [Entire Act]

State of Andhra Pradesh - Subsection

Section 71(3) in Andhra Pradesh Co-Operative Societies Act, 1964

(3)A certificate issued by the Registrar under sub-section (1) or sub-section (2) shall be final and conclusive proof of the arrears stated to be due therein and the certificate shall be executed in the manner specified in sub-section (2) of Section 70.