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[Cites 0, Cited by 0] [Section 64(2)] [Section 64] [Entire Act]

State of Chattisgarh - Subsection

Section 64(2)(ii) in The Chhattisgarh Co-Operative Societies Act, 1960

(ii)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 be admitted or not;