Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Meghalaya - Subsection

Section 46(1)(c) in The Meghalaya Co-operative Societies Act

(c)if such debt or demand is due in respect of the supply of, or any loan for the purchase of raw materials industrial implements, machinery workshop, warehouses or. business premises-upon the raw materials or other things supplied or purchased by such member, past member or the deceased member wholly or in part from any such loan and also upon any articles manufactured from a raw materials or with implements or machinery so supplied or purchased wholly or in part from any such loan ;