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[Cites 0, Cited by 0] [Section 64(2)] [Section 64] [Entire Act]

State of Rajasthan - Subsection

Section 64(2)(b) in Rajasthan Co-operative Societies Act, 2001

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