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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Haryana - Subsection

Section 67(3) in Haryana Co-operative Societies Act, 1984

(3)The holders of the debentures or bonds shall have a first charge on all such mortgages, charges and assets and on the amount paid under such mortgages of charges and remaining in the hands of the society issuing dentures or of the trustee and on their other properties.