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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 48(1)(b) in Arunachal Pradesh Co-operative Societies Act, 1978

(b)any outstanding demands or dues payable to a society by any member or past member or deceased member in respect or rent, shares, loans or purchase money or any other rights or amounts payable to such society, shall be a first charge upon his interest in the immovable property of the society.