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[Cites 0, Cited by 0] [Section 72(2)] [Section 72] [Entire Act]

State of Assam - Subsection

Section 72(2)(c) in Assam Co-Operative Societies Act, 2007

(c)Notwithstanding the provisions of clauses (b), (c), (d), (e), and (f) of sub-section (1) and clauses (a) and (b) of this sub-section a registered society may issue a loan on mortgage of valuable security;