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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Assam - Subsection

Section 72(1)(d) in Assam Co-Operative Societies Act, 2007

(d)on personal security without sureties, unless the borrowing member has unencumbered immovable property or attachable funded assets sufficient to cover the loan and a full statement of such securities is submitted by the borrower and the truth of the statement is ascertained by the managing body;