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[Cites 0, Cited by 0] [Section 62] [Entire Act]

NCT Delhi - Subsection

Section 62(2) in Delhi Co-operative Societies Act, 1972

(2)Where a financing bank has obtained a decree or award against a society in respect of moneys due to it from the society, the financing bank may proceed to recover such moneys firstly from the assets of the society and secondly from the members to the extent of their debts due to the society.