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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Himachal Pradesh - Subsection

Section 26(2)(d) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979

(d)the Registrar, in case where the amount claimed by the State Bank is disputed, has certified that the amount claimed or lesser amount is due from the person creating or executing the gehan, mortgage or hypothecation.]