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[Cites 0, Cited by 0] [Section 31(6)] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(6)(a) in The Gujarat Co-Operative Societies Act, 1961

(a)Nothing in the foregoing provisions of this section or Section 22 shall be construed to prevent a minor or a person of unsound mind from acquiring by inheritance or otherwise, any share or interest of a deceased member of a society, but his liability in consequence of such acquisition shall be limited to his interest in the shares of the society and the unpaid dividends as also the loan, stock, bonds, if any, and the interest earned on them which is unpaid and he shall not have the right of voting.