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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Meghalaya - Subsection

Section 44(1)(e) in The Meghalaya Co-operative Societies Act, 2015

(e)on personal security with sureties unless the borrowing member and his sureties 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 statement is ascertained by the managing body;