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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Assam - Subsection

Section 72(1)(e) in Assam Co-Operative Societies Act, 2007

(e)on personal security with sureties unless, the borrowing member and his surety together have unencumbered immovable property or attachable funded assets sufficient to cover the loan and a full statement of such securities is submitted by the borrower and the sureties separately and the truth of the statements is ascertained by the managing body;