Section 46(2)(c) in The Assam Co-operative Societies Act, 1949

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State of Assam - Subsection

Section 46(2)(c) in The Assam Co-operative Societies Act, 1949

(c)any land or interest in land in respect of which a declaration has been made under Clause (a) or any part of such land or interest, shall not be sold or otherwise transferred by the member making the declaration until the entire amount of the loan or loans taken by the member from the society together with interest thereon is paid to the society :

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State of Assam - Subsection

Section 46(2)(c) in The Assam Co-operative Societies Act, 1949