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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Sikkim - Subsection

Section 42(2) in Sikkim Co-Operative Societies Act, 1978

(2)Such charge shall be available even as against any amount, recoverable by the Government as if it were an arrear of land revenue subsequent to the incurring of the debt or the liability for the other amount due to the society referred to in sub-section (1).