Section 98 in The Manipur Co-operative Societies Act, 1976
98. Money how recovered.
- Every order passed by the Registrar or a person authorised by him under Section 88, or by the Registrar, his nominee or board of nominees under Section 95 or Section 96, every order passed in appeal, under the last preceding section, every order passed by a Liquidator under Section 105, every order passed by the State Government in appeal against orders passed under Section 105 and every order passed in revision under Section 154 shall, if not carried out-(a)on a certificate signed by the Registrar or a liquidator, be deemed to be a decree of a Civil Court, and shall be executed in the same manner as a decree of such Court, or(b)be executed according to the law and under the rules for the time being in force for the recovery of arrears of laird revenue:Provided that any application for the Recovery in such manner of any such sum shall be made to the Collector and shall be accompanied by a certificate signed by the Registrar.Such application shall be made within twelve months from the dale fixed in the order and if no such date as fixed, from the date of the order.
