Section 39(d) in Uttarakhand Co-Operative Societies Act, 2003
(d)if such debt or demand is due in respect of the supply of , or any loan for the purchase of raw material, industrial implements, plant and machinery, workshop, warehouse or business premises, upon the raw material or other things so supplied or purchased by such member and in the case of a debt or demand in respect of the supply, or for the purchase of raw materials also upon the articles manufactured from such raw material;
