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[Cites 0, Cited by 1] [Section 44BE(3)] [Section 44BE] [Entire Act]

State of Bihar - Subsection

Section 44BE(3)(b) in The Bihar Co-operative Societies Act, 1935

(b)such person is in default to the society or any other registered society in respect of any loan taken by him or has any dues of the society on the date of filing of nomination, or