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[Cites 0, Cited by 0] [Section 70(1)] [Section 70] [Entire Act]

State of Andhra Pradesh - Subsection

Section 70(1)(f) in Andhra Pradesh Co-Operative Societies Act, 1964

(f)any amount ordered under Section 66 to be recovered as a contribution to its assets, together with the interest, if any, due on such amount and the costs of process by the attachment and sale or by sale without attachment of the property of the person or the society against whom such decision or order, has been passed or obtained.