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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Mizoram - Subsection

Section 98(b) in Mizoram Cooperative Societies Act, 2006

(b)a claim by surety against principal debtor where the has recovered a sum from surety any amount in respect of any debt or demand due to it from the principal debtor as a result of default of principal debtor;