Section 46(1)(a) in Sikkim Co-Operative Societies Act, 1955

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State of Sikkim - Subsection

Section 46(1)(a) in Sikkim Co-Operative Societies Act, 1955

(a)if such debt or demand is due in respect of the supply, or any loan to provide the means of such supply, of seed, manure, labour, fodder for cattle or any other thing incidental to the conduct of agricultural operations, upon the crop' or agricultural produce of such member, past member or belonging to the estate of such deceased member, at any time within two year from the date of such supply or loan or from the date on which the last installment of such supply or loan became repayable.

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State of Sikkim - Subsection

Section 46(1)(a) in Sikkim Co-Operative Societies Act, 1955