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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Himachal Pradesh - Subsection

Section 26(2)(c) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979

(c)there has been default in payment of such sums due to the Agriculture and Rural Development Bank for a period of six months after service of the notice referred to in clause (b):