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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 76(2)(b) in Jammu and Kashmir Co-Operative Societies Act, 1989

(b)to determine from time to time the contribution (including debts due) to be made or remaining to be made by the members or past members or by the estates or nominees, heirs or legal representatives of deceased members or by an officer, to the assets of the society;