Section 43 in The Orissa Self-Help Co-operatives Act, 2001
43. First charge.
- Notwithstanding anything in any law for the time being in force, but subject to any claim of the Government in respect of land revenue, any debt or other amount due to a Co-operative by any member shall be a first charge upon such properties of the member as agreed to by the Co-operative, and as the member may declare in the manner specified in the articles of association.Chapter -VI Accountability
