Section 156(1)(e) in The Manipur Co-operative Societies Act, 1976

[Cites 0, Cited by 0] [Section 156(1)] [Section 156] [Entire Act]

State of Manipur - Subsection

Section 156(1)(e) in The Manipur Co-operative Societies Act, 1976

(e)any amount due under a certificate granted by the Registrar under sub-section (1) or (2) of Section 101 or under sub-section (1) of Section 137, together with interest, if any, due on such amount or sum and the costs of process by the attachment and sale or by sale without attachment of the property of the person or a society against whom such decree, decision, award or order has been obtained or passed.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Manipur - Subsection

Section 156(1)(e) in The Manipur Co-operative Societies Act, 1976