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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Tamilnadu - Subsection

Section 44(ii) in Tamil Nadu Co-operative Societies Rules, 1988

(ii)in the case of society with limited liability, the amount arrived at by valuation based on the financial position as shown in the latest audited balance sheet of the society subject to the maximum of the actual amount not received by the society in respect of such share or interest in the capital from such member.