Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 135] [Entire Act]

State of Maharashtra - Subsection

Section 135(b) in The Maharashtra Co-Operative Societies Act, 1960

(b)from any member or past member or whom the mortgagor [or the debtor] [These words were inserted by Maharashtra 5 of 1990, Section 18(c).] 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.