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

State of Rajasthan - Subsection

Section 38(1)(a) in Rajasthan Co-operative Societies Act, 2001

(a)any debt or outstanding demand owing to a co-operative society by any member, past member, deceased member, or a person who executed guarantee thereof for repayment of such debt or demand shall be a first charge upon the crops and other agricultural produce, cattle, fodder for cattle, agricultural or industrial implements, or machinery, raw materials for manufacture and any finished products manufactured from such raw materials, or the property or interest in the assets created out of loan/debt, or property mortgaged as security, belonging to such member, past member or the guarantor/surety thereof or forming part of the assets of the deceased member, as the case may be;