Section 43(1)(g) in The Multi-State Co-Operative Societies Act, 2002

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Union of India - Subsection

Section 43(1)(g) in The Multi-State Co-Operative Societies Act, 2002

(g)has taken loan or goods on credit from the society of which he is a member, or is otherwise indebted to such society and after the receipt of a notice of default issued to him by such society, has defaulted—

(i)in repayment of such loan or debt or in payment of the price of the goods taken on credit, as the case may be, within the date fixed for such repayment or payment or where such date is extended, which in no case shall exceed six months, within the date so extended, or

(ii)when such loan or debt or the price of goods taken on credit is to be paid in instalments, in payment of any instalment, and the amount in default or any part thereof has remained unpaid on the expiry of six months from the date of such default:

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Union of India - Subsection

Section 43(1)(g) in The Multi-State Co-Operative Societies Act, 2002