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[Cites 0, Cited by 0] [Section 99(4)] [Section 99] [Entire Act]

State of Gujarat - Subsection

Section 99(4)(a) in The Gujarat Co-Operative Societies Act, 1961

(a)any dispute for recovery of debt upon promissory note, hundi, bill of exchange or bond, with or without interest, whether agreed upon under such instrument or under the bye-laws;