LexSection 82 — Recovery of costs.
The Multi-State Co-operative Societies Act, 2002
Any sum awarded by way of costs under section 81 may be recovered, on application to a magistrate having jurisdiction in the place where the person, from whom the money is claimable, actually and voluntarily resides or carries on business, and such magistrate shall recover the same as if it were a fine imposed by himself.Open in Lexace · Ask the AI about this section