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[Cites 0, Cited by 0] [Section 148(2)] [Section 148] [Entire Act]

State of Rajasthan - Subsection

Section 148(2)(xxxii) in Rajasthan Co-operative Societies Act, 1965

(xxxii)the conditions on which any charge in favour of a society shall be satisfied and the extent to which and the order in which the property to the charge shall be used in its satisfaction; and the form of declaration to be made under section 39;