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[Cites 0, Cited by 0] [Section 74(1)] [Section 74] [Entire Act]

State of Assam - Subsection

Section 74(1)(a) in Assam Co-Operative Societies Act, 2007

(a)if such debt or the demand is due in respect of the supply, or any loan to provide the means of such supply, of seed, manure, labour, fodder for cattle or any other thing incidental to the conduct of agricultural operations upon the crops or agricultural produce of such member, past member, or belonging to the estate of such deceased member, at any time within two years from the date of such supply or loan or from the days on which the last installment of such supply or loan became repayable;