Section 36 in Telangana Mutually Aided Co-Operative Societies Act, 1995
36. [ Execution of decisions, decrees and orders. [Substituted with marginal heading by G.O.Ms.No.28, Agriculture and Co-operation (Coop.II) Department, dated 19.04.2016.]
- In regard to execution of decisions, decrees and orders, all the provisions of Chapter-X of the [Telangana Co-operative Societies Act, 1964] shall mutatis mutandis apply to Co-operative Societies registered under this Act.]
