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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of West Bengal - Subsection

Section 72(d) in West Bengal Co-operative Societies Act, 2006

(d)no land held by a member under the Co-operative society referred to in clause (a) or vested in his heir, executor or administrator or the person under clause (b), shall be attachable in any suit or proceedings for recovery of any debt other than a debt due to the Co-operative society.