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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Karnataka - Subsection

Section 39(2)(a) in The Karnataka Souharda Sahakari Act, 1997

(a)a claim by the Co-operative or the Federal Co-operative for any debt or demand due to it from a member or the nominee, heirs or legal representatives of a deceased member, whether such debt or demand be admitted or not;