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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(c) in The Assam Debt Conciliation Act, 1936

(c)"Creditor" means a person to whom a debt is owing and includes his heirs, executors, administrators and assigns and it also includes a Co-operative Society registered under the Co-operative Societies Act, 1912 (2 of 1912);