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[Cites 0, Cited by 0] [Section 138(2)] [Section 138] [Entire Act]

State of Maharashtra - Subsection

Section 138(2)(d) in The Maharashtra Co-Operative Societies Act, 1960

(d)out of the property comprised in the collateral security (if any) - according to the procedure for the realisation of and revenue by the sale of immovable property other than the land on which the revenue is due.