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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Maharashtra - Subsection

Section 85(7) in The Maharashtra Cooperative Societies Rules, 1961

(7)If the property is transferred to the society in partial satisfaction of the amount due to it from the defaulter, the Court or the Collector or the Registrar, as the case may be, shall, on the production by the society of a certificate signed by the Registrar, recover the balance due to the society in the manner laid down in Section 98.