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[Cites 0, Cited by 1] [Section 63] [Entire Act]

State of Andhra Pradesh - Subsection

Section 63(2) in Andhra Pradesh Co-Operative Societies Act, 1964

(2)Where a financing bank has obtained a decree or award against a society, in respect of moneys due to it from the society, the financing bank may proceed to recover such moneys firstly from the assets of the society and secondly from the members to the extent of their debts due to the society.