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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Sikkim - Subsection

Section 28(2) in Sikkim Co-Operative Societies Act, 1978

(2)Notwithstanding anything contained in sub-section (1) any such nominee, heir, or a legal representative, as the case may be require the society to pay to him the value of the share or interest of the deceased member ascertained in accordance with the Rules.