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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(3) in Haryana Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1973

(3)Where a bank has obtained a decree or award against a co-operative society indebted to it, the bank may proceed to recover such moneys firstly from the assets of the co-operative society and secondly from the members of the co- operative society to the extent of their debts due to the society.