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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Assam - Subsection

Section 60(3) in Assam Co-Operative Societies Act, 2007

(3)If any such person refused to receive such notice or such payment, such debt or part thereof, as the case may he, shall cease to carry interest from the expiry of the period specified in the notice and the property mortgaged under sub-section (1) shall be deemed to have been freed from the encumbrance of such prior mortgage.