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[Cites 0, Cited by 0] [Section 81A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 81A(1) in The M.P. Co-Operative Societies Act, 1960

(1)If a co-operative society is unable to pay its debts to a financing bank from which it has borrowed, by reasons of its members committing default in the payment of money due by them, the financing bank may direct the committee of such society to proceed against such members by taking action under Section 64.