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[Cites 0, Cited by 0] [Section 44K] [Entire Act]

State of Jharkhand - Subsection

Section 44K(b) in The Bihar Co-operative Societies Act, 1935

(b)the Primary Land Development Bank shall, in the absence of any specific direction to the contrary, issued by the Board of Trustee and communicated to the Primary Land Development Bank, be entitled to sue on the mortgage or take any other proceeding, including a proceeding under this Act, for the recovery of the moneys due under the mortgage.