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[Cites 0, Cited by 0] [Section 91(3)] [Section 91] [Entire Act]

State of Maharashtra - Subsection

Section 91(3)(ii) in The Maharashtra Co-Operative Societies Act, 1960

(ii)a claim by a surety for any sum or demand due to him from the principal borrower in respect of a loan by a society and recovered from the surety owing to the default of the principal borrower, whether such a sum or demand be admitted or not;