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[Cites 0, Cited by 1] [Section 60] [Entire Act]

State of Andhra Pradesh - Subsection

Section 60(2) in Andhra Pradesh Co-Operative Societies Act, 1964

(2)Any sum ordered under this section to be repaid to a society or recovered as a contribution to its assets may be recovered on a requisition being made in this behalf by the Registrar to the Collector in the same manner as arrears of land revenue.