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[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

State of Andhra Pradesh - Subsection

Section 61(1)(ii) in Andhra Pradesh Co-Operative Societies Act, 1964

(ii)a claim by surety against the principal debtor where the society has recovered from the surety any amount in respect of any debt or other amount due to it from the principal debtor as a result of the default of the principal debtor whether such debt or other amount due to be admitted or not ;