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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Bihar - Subsection

Section 52(f) in The Bihar Co-operative Societies Act, 1935

(f)[ As an amount due from member, past member or the nominee, heirs, or legal representative of the deceased member of a primary cooperative society.] [Inserted by (Amendment) Act 5 of 1989.]