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 57T] [Entire Act] State of Jharkhand - Subsection Section 57T(b) in Jharkhand Co-operative Societies Act, 2008 (b)"defaulter" means a person(including his legal representative if he is dead) from whom any such debt or outstanding demand as is referred to in section 57A, is recoverable; and
