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[Cites 0, Cited by 0] [Section 164(2)] [Section 164] [Entire Act]

State of Manipur - Subsection

Section 164(2)(xxv) in The Manipur Co-operative Societies Act, 1976

(xxv)prescribe 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;