Section 106(1) in The Gujarat Co-Operative Societies Act, 1961
(1)Notwithstanding anything contained in Sections 96, 98 and 103, on an application made by a society undertaking the financing of crop and seasonal finance as defined under the Bombay Agricultural Debtors Relief Act, 1947 (Bombay XXVIII of 1947) [or undertaking medium term finance] [Inserted by Gujarat 23 of 1982] for the recovery of arrears of any sum advanced by it to any of its members on account of the [financing of crops, seasonal finance or medium term finance] [Substituted by Gujarat 23 of 1982] and on its furnishing a statement of accounts in respect of the arrears, the Registrar may, after making such inquiries as he deems fit, grant a certificate for the recovery of the amount stated therein to be due as arrears.[Explanation. - In this sub-section "medium term finance" means advancing of loans for any purpose of production, relating to agriculture, fishery, animal husbandry and industry such loans being re-payable otherwise then in the manner specified in the definitions of the expressions "financing of crops" and "seasonal finance" in the Bombay Agricultural Debtors Relief Act, 1947 (Bombay XXVIII of 1947)] [Inserted by Gujarat 23 of 1982].[(1-A) If a society referred to in sub-section (1) fails to make an application under that sub-section, then, if such society is a member of any co- operative financing bank such co-operative financing bank may direct such society to take such action and if the society fails to take action in pursuance of such direction, the co-operative financing bank may itself make an application under sub-section (1) on behalf of the society.] [Inserted by Gujarat 23 of 1982]
