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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Goa - Subsection

Section 44(1)(a) in The Goa Co-operative Societies Act, 2001

(a)any debt or outstanding demand, owing to a society by any member or past member or deceased member, shall be a first charge, -
(i)upon the crops or other agricultural produce raised in whole or in part, whether with or without a loan taken from the society by such member or past member or deceased member;
(ii)upon any cattle, fodder for cattle, agricultural or industrial implements or machinery, or raw materials for manufacture, or workshop, godown or place of business supplied to or purchased by such member or past member or deceased member, in whole or in part, from any loan, whether in money or goods made to him by the society; and
(iii)upon any movable property which may have been hypothecated, pledged or otherwise mortgaged by a member with the society, and remaining in his custody;