Section 91 in The Goa Co-operative Societies Act, 2001
91. Money how recovered.
- Every order passed by the Registrar or his nominee or board of nominees under section 88 or 89 every order passed in appeal under the last preceding section, every order passed by a liquidator under section 95, every order passed by the State Government in appeal against orders passed under section 105 shall if not carried out,-(a)on a certificate signed by the Registrar or a Liquidator, be deemed to be a decree of a Civil Court and shall be executed in the same manner as a decree of such Court; or(b)be executed according to the law and under the rules for the time being in force for the recovery of arrears of land revenue:Provided that, any application for the recovery in such manner of any such sum shall be made to the Collector, and shall be accompanied by a certificate signed by the Registrar, or by any Assistant Registrar as duly authorized by the Registrar in this behalf.Such application shall be made within twelve years from the date fixed in the order and if no such date is fixed, from the date of the order.
