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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(d) in Rajasthan Co-operative Societies Act, 1965

(d)no member shall alienate the whole or any part of the immovable property specified in the declaration made under clause (a) or clause (b) until the whole amount borrowed by the member together with interest thereon is paid in full and any such alienation shall be void;