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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

State of Telangana - Subsection

Section 1(3)(vi) in Telangana Indebted Agriculturists, Landless Labourers and Artisans (Temporary Relief) Act, 1976

(vi)any sum payable to any co-operative society, including a land mortgage bank, registered or deemed to be registered under the [Telangana Co-operative Societies Act, 1964] [Adapted by G.O.Ms.No.53, Agriculture and Cooperation (Coop-II) Department, dated 20.05.2016.], (Act 7 of 1964) provided that the right of Society to recover the sum did not arise by reason of any assignment made subsequent to the commencement of this Act;