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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Manipur - Subsection

Section 137(2) in The Manipur Co-operative Societies Act, 1976

(2)A certificate by the Registrar under sub-section (1) shall be final and conclusive as to arrears due. The arrears stated to be due therein shall be recoverable according to the law for the time being in force for the recovery of arrears of land revenue.