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[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

State of Assam - Subsection

Section 102(2)(a) in Assam Co-Operative Societies Act, 2007

(a)If any installment of loan or interest payable by a member of a cooperative society or any part of such installment has remained unpaid for more than 30 days from the date on which it fell due, the Board may, in addition to any other person authorized for the recovery of such installment or part thereof, recover the installment or such part thereof by distraint and sale of the produce of the charged land including the standing crop;