Section 133(1)(b) in The Maharashtra Co-Operative Societies Act, 1960

[Cites 0, Cited by 0] [Section 133(1)] [Section 133] [Entire Act]

(b)notice in writing requiring payment of sum debt or loan money or part thereof has been served upon -

(i)the debtor or each of the debtors,

(ii)any person who has any interest in or charge upon such property or upon the right to redeem the same as far as it known to the bank,

(iii)any surety for the payment of the debt or loan or any part thereof, and

(iv)any creditor of the debtor who has in a suit for administration of his estate obtained a decree for sale of concerned property, and

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