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

State of Assam - Subsection

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

(c)if such debt or demand is due in respect of the supply of loan for the purchase of raw materials, industrial implements, machinery, workshop, warehouses or business premises upon the raw materials or other things supplied or purchased by such member, past member or the deceased member wholly or in part from any such loan and also upon any articles manufactured from raw materials or with implements or machinery so supplied or purchased wholly or in part from any such loan;