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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Meghalaya - Subsection

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

(a)if such debt or demand is due in respect of the supply, or any loan to provide the means of such supply of seed, manure, labour, fooder for cattle or any other thing incidental to the conduct of agricultural operations - upon the crops or agricultural produce of such member, past member, or belonging to the estate of such deceased member, at any time within two years from the date of such supply or loan or from the date on which the last instalment of such supply or loan became repayable ;