Section 56(5) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(5)Notwithstanding anything contained in sub-section (4), and without prejudice to any other mode of recovery which is being taken or may be taken, the Arbitration Council may, on the application made by the co-operative for the recovery of arrears of any sum advanced by the co-operative to any of its members, and on its furnishing a statement of accounts in respect of the arrears and after making such inquiry as such Council deems fit, issue a certificate for the recovery of the amount stated therein to be due as arrears.
