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[Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act]

State of Chattisgarh - Subsection

Section 69(2)(d) in The Chhattisgarh Co-Operative Societies Act, 1960

(d)Where the primary credit society continues to be in default by not recovering its full overdue demand from members for continuous three co-operative years and even after supersession, it fails to recover full overdue demand.