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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of Meghalaya - Subsection

Section 44(2)(c) in The Meghalaya Co-operative Societies Act

(c)Notwithstanding the provisions of sub-clauses (1)(b) to (f) and (2)(a) and (b), a registered society may issue a loan on mortgage or valuable security.