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[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

State of Haryana - Subsection

Section 102(2)(b) in Haryana Co-operative Societies Act, 1984

(b)a claim by a surety against the principal debtor where the society has recovered from the surety any amount in respect of any debt or demand due to it from the principal debtor as a result of the default of the principal debtor, whether such debt or demand is admitted or not;