Section 70(1) in Andhra Pradesh Co-Operative Societies Act, 1964
(1)The Registrar or any person authorised by him in this behalf may, without prejudice to any other mode of recovery provided by or under this Act, recover-(a)any amount due under a decision or an order of the Registrar, or any person authorised by him, or an arbitrator ;(b)any amount ordered to be paid towards the expenses of a general meeting of a society called under Section 32 ;(c)any amount awarded by way of costs under Section 56 to a society including a financing bank or a Federal society ;(d)any amount payable [x x x] [Omitted by Andhra Pradesh Act No. 14 of 1966.] towards fees under Section 58;(e)any amount ordered under Section 60 to be repaid to a society or recovered as a contribution to its assets ; or(f)any amount ordered under Section 66 to be recovered as a contribution to its assets, together with the interest, if any, due on such amount and the costs of process by the attachment and sale or by sale without attachment of the property of the person or the society against whom such decision or order, has been passed or obtained.
