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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Manipur - Subsection

Section 47(1)(b) in The Manipur Co-operative Societies Act, 1976

(b)any outstanding demands or dues payable to a society by any member or past member or deceased member in respect of rent, shares, loans or purchase money or any other rights or amounts payable to such society, shall be a first charge upon his interest in the immovable property of the society.