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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Sikkim - Subsection

Section 28(3) in Sikkim Co-Operative Societies Act, 1955

(3)If any such person refuses to receive such notice or such payment, such debt or part thereof as the case may be, shall cease to carry interest from the expiration of the period specified in the notice and the property mortgaged under sub-section (1) shall be deemed to have been freed from the encumbrance of such prior mortgage.