Section 64(7) in Kerala Cooperative Societies Act, 1969
(7)The fee [non-payment of the fee or cost] [Inserted by Kerala Act No. 7 of 2010.] shall be paid by the society concerned within thirty days of intimation thereof and in case of non-payment of the fee [non-payment of the fee or cost] [Inserted by Kerala Act No. 7 of 2010.] within the period it shall be recoverable in the manner specified in section 79 [or can be recovered from the account maintained in the financing bank by the society, through an order issued by the Registrar upon the request from the Director of Co-operative Audit.] [Added by Kerala Act No. 8 of 2013.]
