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State of Rajasthan - Section

Section 28 in Rajasthan Co-operative Societies Act, 1965

28. Insolvency of members.

- Notwithstanding anything contained in any law relating to insolvency for the time being in force, the dues of a society from a member, in insolvency proceedings against him shall rank in order of priority next to the dues payable by him to Government or to a local authority.