Section 38(1)(a) in Rajasthan Co-operative Societies Act, 1965

[Cites 0, Cited by 1] [Section 38(1)] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(1)(a) in Rajasthan Co-operative Societies Act, 1965

(a)any debt or outstanding demand owing to a co-operative society by any member or past member or deceased member shall be the first charge upon the crops and other agricultural produce, cattle, fodder for cattle, agricultural or industrial implements, or machinery, raw material for manufacture and any finished products manufactured from such raw materials, belonging to such member, past member or forming part of the assets of the deceased member, as the case may be; and

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State of Rajasthan - Subsection

Section 38(1)(a) in Rajasthan Co-operative Societies Act, 1965