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[Cites 0, Cited by 0] [Section 66] [Entire Act]

NCT Delhi - Subsection

Section 66(3) in The Delhi Co-Operative Societies Act, 2003

(3)Any sum ordered under this section to be repaid to a co-operative 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.