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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Assam - Subsection

Section 59(6) in Assam Co-Operative Societies Act, 2007

(6)No land held under a registered society specified in sub-section (1) by a member thereof, or vested under sub-section (2) in the heir or nominee of such member shall be attachable in any suit or proceeding for the recovery of any debt other than a debt due to the society or to a member thereof.