Section 71(2) in Andhra Pradesh Co-Operative Societies Act, 1964
(2)Where the Registrar is satisfied that [a society] [Substituted by Act No. 21 of 1985.] has failed to take action under sub-section (1) in respect of any amount due as arrears, he may on his own motion, and after making such enquiry as he deems fit, issue a certificate for the recovery of the amount stated therein to be due as arrears and such a certificate shall be deemed to have been issued on an application made by the society concerned.
