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[Cites 0, Cited by 0] [Section 108(2)] [Section 108] [Entire Act]

State of Rajasthan - Subsection

Section 108(2)(b) in Rajasthan Co-operative Societies Act, 1965

(b)from any member or past member to whom the mortgager is indebted, may also be adjusted under the written authority given by such member and past member, and after holding such inquiry as may be deemed necessary.