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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(1)(b) in The Bihar Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1977

(b)Where charges or mortgages on any land or interest therein are created in favour of both a co-operative society and a bank priority of such charges or mortgages shall, after commencement of this Act, be determined in accordance with the dates of creation of the charges or mortgages.