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[Cites 0, Cited by 1] [Section 69(2)] [Section 69] [Entire Act]

State of Kerala - Subsection

Section 69(2)(b) in Kerala Cooperative Societies Act, 1969

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