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[Cites 0, Cited by 0] [Section 16] [Entire Act]

NCT Delhi - Subsection

Section 16(4) in The Delhi Co-operative Societies Rules, 2007

(4)of section 15 of the Act, the value of a share of a member shall be the amount arrived at by a valuation based on the financial position of the co-operative society as shown in the last audited balance sheet, provided that it shall not exceed the amount actually received by the co-operative society in respect of such share.