Section 51(1)(ii) in The Orissa Self-Help Co-operatives Act, 2001

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State of Odisha - Subsection

Section 51(1)(ii) in The Orissa Self-Help Co-operatives Act, 2001

(ii)a claim by surety against the principal debtor where the Co-operative has recovered from the surety amount in respect of any debt or other amount due to it from the principal debtor as a result of the defaulter of the principal debtor whether such debt or amount due be admitted or not; or

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State of Odisha - Subsection

Section 51(1)(ii) in The Orissa Self-Help Co-operatives Act, 2001