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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Sikkim - Subsection

Section 74(2) in Sikkim Co-Operative Societies Act, 1978

(2)Where the State Co-operative Bank has obtained a decision or award against a society in respect of moneys due to it from the society, the State Co-operative Bank may proceed to recover such moneys firstly from the assets of the society and secondly from the members to the extent of their debts due to the society.