Section 143 in West Bengal Co-operative Societies Act, 2006
143. Recovery of sums due.
- Any sum payable to the State Government or to the Co-operative society in accordance with any order, decision or award under this Act, shall be recoverable in the manner .provided in the Second Schedule to this Act or as a decree of a court under the Code of Civil Procedure 1908 (5 of 1908) :Provided that notwithstanding anything contained in the Code of Civil Procedure, 1908, or in any other law for the time being in force, any sum payable in accordance with an award made under section 139 shall be recoverable-(a)if the salary or wages of the member of the Co-operative society or surety exceeds one thousand five hundred rupees per mensem, by attachment of such salary or wages to the extent of instalment in default or half of the difference between such salary or wages and five hundred rupees whichever is less, or(b)if the salary or wages of the member of the Co-operative society or of a surety does not exceed one thousand five hundred rupees, by attachment of such salary or wages to the extent of instalment in default or six paise in every rupee of such salary or wages whichever is less.
