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[Cites 0, Cited by 1] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(2) in The Punjab Co-operative Societies Act, 1961

(2)A co-operative society shall, subject to the provisions of Section 31 and unless within six months of the death of member prevented by an order of a competent Court, pay to such nominee, heir or legal representative, as the case may be, all other moneys due to the deceased member from the society.