Section 100 in Rajasthan Co-operative Societies Rules, 2003
100. Procedure for recovery of sums due to Government.
All sums due from a co-operative society or from an officer or member or past member of a co-operative society as such to the government including any costs awarded to the government under any provision of this Act may, on a certificate issued by the Registrar in this behalf, be recovered in the same manner as arrears of land revenue.
