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[Cites 0, Cited by 0] [Section 29] [Entire Act]

NCT Delhi - Subsection

Section 29(d) in The Delhi Co-operative Societies Rules, 2007

(d)thereafter all liabilities of the transferor due to the co-operative society are discharged, the transferor shall be paid the value of his shares transferred to the transferee determined in accordance with rule 27 and the value of the other interest transferred provided the value shall not exceed the amount actually paid by the transferor in acquiring such interest in the co-operative society.;