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[Cites 0, Cited by 4] [Section 48] [Entire Act]

State of Maharashtra - Subsection

Section 48(d) in The Maharashtra Co-Operative Societies Act, 1960

(d)no member shall alienate the whole or any part of the land or interest therein, specified in the declaration made under clause (a) or (b) until the whole amount borrowed by the member together with interest thereon, is repaid in full: