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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Meghalaya - Subsection

Section 83(3) in The Meghalaya Co-operative Societies Act

(3)In case of the recoverable loan dues referred to the tribunal, recovery of the same will be made on the basis of the order passed by the tribunal and in the manner and the procedure as laid down in Section 64.