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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 95(2) in Arunachal Pradesh Co-operative Societies Act, 1978

(2)Where an Apex Bank has obtained a decree or award against any society in respect of the moneys due to it by such society, the Apex Bank may proceed to recover such money firstly from the assets of that society and secondly from the member of that society to the extent of the moneys due by them to the society.