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[Cites 0, Cited by 0] [Section 81A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 81A(3) in The M.P. Co-Operative Societies Act, 1960

(3)Where a financing bank has obtained a decree or award against a society indebted to it, the bank may proceed to recover such moneys from the assets of the society to the extent of debts due from the society.]