Section 46(1)(c) in Sikkim Co-Operative Societies Act, 1955

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State of Sikkim - Subsection

Section 46(1)(c) in Sikkim Co-Operative Societies Act, 1955

(c)if such debt or demand is- due in respect of the supply or any loan for the purchase of raw materials, industrial implements, machinery, workshop, warehouses or business premises, upon the materials other things supplied or purchased by such member, past member or the deceased member wholly or in part from any such loan and also upon any articles manufactured from raw materials or with implements or machinery so supplied or purchased wholly or in part from any such loan.

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State of Sikkim - Subsection

Section 46(1)(c) in Sikkim Co-Operative Societies Act, 1955