Section 23(3)(iii) in The Orissa Co-operative Societies Rules, 1965

[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(3)(iii) in The Orissa Co-operative Societies Rules, 1965

(iii)Any member, whose resignation has been accepted by the Society may demand refund of the share capital held by him. The Society shall, subject to the provision of the rules and Bye-Laws, refund the amount to the said member.

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State of Odisha - Subsection

Section 23(3)(iii) in The Orissa Co-operative Societies Rules, 1965