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[Cites 0, Cited by 0] [Section 91C] [Entire Act]

State of Goa - Subsection

Section 91C(3) in The Goa Co-operative Societies Act, 2001

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