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[Cites 0, Cited by 0] [Section 69(1)] [Section 69] [Entire Act]

State of Mizoram - Subsection

Section 69(1)(b) in Mizoram Cooperative Societies Act, 2006

(b)any outstanding demands or dues payable to a by any member in respect of rent, shares, loans or purchase money or any their rights or amounts payable to such co-operative shall be first charge upon his interest in the immovable property of the .