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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Assam - Subsection

Section 44(1)(e) in The Assam Co-operative Societies Act, 1949

(e)on personal security with sureties unless he borrowing member and his sureties together have unencumbered immovable property or attachable funded assets, sufficient to cover the loan and a full statement of such securities is submitted by the borrower and the sureties separately and the truth of the statement is ascertained by the managing body;