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[Cites 0, Cited by 1] [Section 38(1)] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(1)(b) in Rajasthan Co-operative Societies Act, 1965

(b)any outstanding demands or dues payable to a co-operative society formed with the object of providing its members, with dwelling houses by any member or past member in respect of rent, shares, loans or purchase money or any other rights or amount payable to such society shall be a first charge upon his interest in the immovable property of the society.