Section 111(6) in West Bengal Co-operative Societies Act, 2006
(6)For recovery of dues of the Co-operative society, the liquidator shall immediately issue notice to the debtors for payment of the debt with interest at usual rates. If such debts are not repaid within six months, the liquidator shall apply to the certificate officer for recovery under the Bengal Public Demand Recovery Act, 1913 (Bengal Act No. 3 of 1913).
