Section 137(1) in The Maharashtra Co-Operative Societies Act, 1960
(1)Notwithstanding anything contained in section 91 and 98, on an application made by [a Co-operative Agriculture and Rural Multipurpose Development Bank] [These words were substituted for the words 'an Agriculture and Rural Development Bank' by Maharashtra 41 of 2005, (w.e.f. 25-8-2005), Section 8.] for the recovery of arrears of any sum advanced by it to any of its members and on its furnishing a statement of accounts in respect of the arrears, the Registrar may, after making such enquiries as he deems fit, grant a certificate for the recovery of the amount stated therein to be due as arrears.
