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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Karnataka - Subsection

Section 24(1)(b) in Karnataka Co-Operative Societies Act, 1959

(b)if no person has been so nominated or the nomination does not subsist,
(i)where the share or interest of the deceased member does not exceed [one lakh rupees] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.], to such persons as may appear to the Committee to be the heirs or legal representatives of the deceased member, on the execution by such persons of an indemnity bond with such sureties as it may require;
(ii)where the share or interest of the deceased member exceeds [one lakh rupees] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.], to such person or persons as produce a succession certificate or other legal authority granted by a competent court of law: