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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Tripura - Subsection

Section 93(2) in The Tripura Co-operative Societies Act, 1974

(2)Where a financing bank has obtained a decree or award against a society in respect of the moneys due to it from the society, the financing bank may proceed to recover such money firstly from the assets of the society and secondly from the members of the extent of their debts due to the society.