Section 71 in The Bihar Co-operative Societies Rules, 1959
71. Certificate proceedings.
- A requisition in respect of any sum payable by any person or by any registered society under Section 52, shall be sent to the Certificate Officer by the Registrar as contemplated in Section 5 of the Bihar and Orissa Public Demands Recovery Act, 1914 (Act IV of 1914):Provided that in the case, of an order made by the liquidator under the Act, the written requisition shall be sent by the Registrar.Creditor's Meetings
