Section 29(2)(i) in The State Agricultural Credit Corporations Act, 1968

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Union of India - Subsection

Section 29(2)(i) in The State Agricultural Credit Corporations Act, 1968

(i)the co-operative society has given notice of the proposed acquisition or transfer, in such manner as may be provided under the law relating to co-operative societies applicable to it, to all its members and creditors, giving them the option, of demanding payment of their share or dues, as the case may be, and

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Union of India - Subsection

Section 29(2)(i) in The State Agricultural Credit Corporations Act, 1968