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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(1)(ii) in The Maharashtra Cooperative Societies Rules, 1961

(ii)In the case of a society with limited liability, it shall be the [of shares by dividing net worth of the society by number of shares] [Inserted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] based on the financial position of the society as shown in the last audited balance sheet preceding the cessation of membership :