Section 41 in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
41. Execution of certificate of recovery.
- The Registrar may recover any amount due under a certificate granted by him under the last preceding section in the same manner in which he recovers any amount due under a certificate granted by him under sub-section (1) or (2) of section 101 or under sub-section (1) of section 137 of the Maharashtra Co-operative Societies Act, 1960, and for that purpose he shall have all the powers under section 156 and other provisions of that Act and the rules made thereunder, as if the amount due were dues under that Act.
