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[Cites 0, Cited by 0] [Section 90(2)] [Section 90] [Entire Act]

Union of India - Subsection

Section 90(2)(b) in The Multi-State Co-Operative Societies Act, 2002

(b)to determine from time to time the contribution (including debts due and costs of liquidation) 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 the deceased members or by an officers or former officers, to the assets of the multi-State co-operative society;