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[Cites 0, Cited by 0] [Section 72(2)] [Section 72] [Entire Act]

State of Himachal Pradesh - Subsection

Section 72(2)(b) in Himachal Pradesh Co-Operative Societies Act, 1968

(b)a claim by a surety against the principal debtor whether the society has recovered from a surety any amount in respect of any debt or demand due to it from the principal debtor as a result of default of the principal debtor, whether such debt or demand is admitted or not;