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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Bihar - Subsection

Section 65(15) in The Bihar Co-operative Societies Rules, 1959

(15)If the Certificate Officer is unable to recover the sum assessed against any person, the liquidator may from time to time make a fresh contribution order against the said person to the extent of his lability for the debts of the society, until the whole amount due to the society is realised and such fresh order shall be executed in the same manner as the original order.