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[Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act]

State of Kerala - Subsection

Section 73(2)(b) in Kerala Cooperative Societies Act, 1969

(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 any officers or former officers, to the assets of the society;