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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

NCT Delhi - Subsection

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

(i)such nominee, heir or legal representative, as the case may be, may require payment by the co-operative society of the value of the share or interest of the deceased member ascertained as aforesaid; or