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

NCT Delhi - Subsection

Section 28(2) in The Delhi Co-Operative Societies Act, 2003

(2)A co-operative society shall, subject to the provisions of section 45 and unless within three hundred and sixty five days of the death of member prevented by an order of a competent court, pay to such nominee, heir or legal representative, as the case may be, all other moneys due to the deceased member from the co-operative society.