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[Cites 0, Cited by 0] [Section 130(2)] [Section 130] [Entire Act]

State of West Bengal - Subsection

Section 130(2)(b) in West Bengal Co-operative Societies Act, 2006

(b)the Co-operative agriculture and rural development bank, the primary housing Co-operative society or the primary credit Co-operative society including primary agricultural credit co-operative society, as the case may be, shall, in the absence of any such direction communicated to it, be entitled to sue on the mortgage, hypothecation, Gehan or any other charge.