Section 28(1)(ii) in The Delhi Co-Operative Societies Act, 2003

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NCT Delhi - Subsection

Section 28(1)(ii) in The Delhi Co-Operative Societies Act, 2003

(ii)the co-operative society shall transfer the share or interest of the deceased member to such nominee, heir or legal representative, as the case may be, being qualified in accordance with the rules and bye-laws for membership of the cooperative society, or on his application within one hundred and eighty days of the death of the deceased member to any person specified in the application who is so qualified; and

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NCT Delhi - Subsection

Section 28(1)(ii) in The Delhi Co-Operative Societies Act, 2003