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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Assam - Subsection

Section 46(1)(d) in The Assam Co-operative Societies Act, 1949

(d)if such debt or demand is due in respect of any loan for the purchase, improvement or redemption of land or for the purchase or construction of any house, building or any portion thereof-upon the land purchased, improved or redeemed or the house or building so purchased or constructed by such member, past member or the deceased member from any such loan.