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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Manipur - Subsection

Section 118(3) in The Manipur Co-operative Societies Act, 1976

(3)A notice under sub-section (1), published in the manner prescribed, shall, for the purpose of this Act, be deemed to be proper notice to all persons having or claiming interest in the land to be improved or offered as security for the loan.