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[Cites 0, Cited by 0] [Section 88(2)] [Section 88] [Entire Act]

State of Assam - Subsection

Section 88(2)(ii) in Assam Co-Operative Societies Act, 2007

(ii)the creditor satisfies the Registrar that the alleged debt is a sum then due and that he has demanded payment thereof and has not received satisfactory response within a reasonable time :