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[Cites 0, Cited by 0] [Section 122(3)] [Section 122] [Entire Act]

State of Mizoram - Subsection

Section 122(3)(b) in Mizoram Cooperative Societies Act, 2006

(b)if a company in which the person or any member of his family has any interest, has made default in repayment of any loan take from any co-operative bank or other co-operatives after the date when repayment of the loan has become due.