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

State of Mizoram - Subsection

Section 69(1)(a) in Mizoram Cooperative Societies Act, 2006

(a)Any debt or outstanding demand owing to a co-operative by any member including past or deceased member, shall have a first charge;
(i)upon the crops or other produce raised whether with or without any loan taken from the by members including past or deceased member;
(ii)upon any cattle, fodder for cattle, implements, machinery, raw materials, workshop or go-down, place of business supplied or purchased by such member from any loan availed from co-operative whether in money or kind;
(iii)upon any movable property hypothecate, pledged or mortgaged by a member with the co-operative and remaining in the custody of members;