Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 138] [Entire Act] State of Manipur - Subsection Section 138(b) in The Manipur Co-operative Societies Act, 1976 (b)out of the laird for the benefit of which the loan has been granted as if they were arrears of land revenue due in respect of that loan;
