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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Rajasthan - Subsection

Section 94(1) in Rajasthan Co-operative Societies Act, 2001

(1)During such period as the State Government may, by general or special order notify in the Official Gazette, it shall be competent for the Collector, on application being made to him in this behalf by a Land Development Bank, to recover all sums due to the Land Development Bank (including the cost of such recovery).