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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Meghalaya - Subsection

Section 44(1)(e) in The Meghalaya Co-operative Societies Act

(e)on personal security with sureties unless the borrowing member and his sureties together have unencumbered immovable property or attachable funded assets sufficient to cover the loan and a full statement of such securities is submitted by the borrower and the sureties separately and the truth of the statement is ascertained by the managing body;