Section 150(1) in The Tamil Nadu Co-Operative Societies Act, 1983
(1)Notwithstanding anything contained in this Act or in any other law for the time being in force, and without prejudice to any other mode of recovery which is being taken or may be taken under this Act or any other law for the time being in force, the Registrar may, on the application made by a registered society for the recovery of any sum due to it from any of its members and after making such enquiry as he deems fit, issue a certificate for recovery of such sums:Provided that every application under this sub-section shall be accompanied by a statement of accounts in respect of the sums to be recovered from the member:Provided further that no such certificate under this sub-section shall be issued unless the member concerned has been given an opportunity of making his representation.
