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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 71(2) in Jammu and Kashmir Co-Operative Societies Act, 1989

(2)Where a Financing Bank has obtained a decree or award against a society in respect of moneys due to it from the society, the Financing Bank may proceed to recover such money, firstly from the assets of the society and secondly from the members to the extent of their debts due to the society.