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[Cites 0, Cited by 0] [Section 144(2)] [Section 144] [Entire Act]

State of Uttarakhand - Subsection

Section 144(2)(c) in Uttarakhand Co-Operative Societies Act, 2003

(c)the Bank has after hearing the objection if any, of the mortgagor or any other person mentioned in clause (a) authorized the exercise of such power.