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[Cites 0, Cited by 0] [Section 86(1)] [Section 86] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 86(1)(a) in Arunachal Pradesh Co-operative Societies Act, 1978

(a)satisfies the Registrar that the debt is a sum then due, and that he has demanded payment thereof and has not received satisfaction within a reasonable time; and