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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 59(1) in Arunachal Pradesh Co-operative Societies Act, 1978

(1)All moneys received by an Apex society in respect of shares of other societies purchased from the moneys in the Principal State Partnership Fund on redemption of such shares or by way of dividends or otherwise, shall be credited to that fund.