Section 115(3) in Rajasthan Co-operative Societies Act, 2001
(3)The Registrar or any person empowered by him shall be deemed, when exercising any powers under this Act for the recovery of any amount by the attachment and sale or by sale without attachment of any property, or when passing any orders on any application made to him for such recovery or for taking a Step-in-aid of such recovery, to be a civil court for the purposes of Article 136 of the first Schedule to the Limitation Act, 1963 (Central Act 36 of 1963).
