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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Tripura - Subsection

Section 15(3)(b) in The Tripura Co-operative Societies Rules, 1976

(b)in the case of a society with limited liability, the value of a share shall be the amount arrived at by a valuation based on the financial position of the society as shown in the last audited balance sheet; provided that it shall not exceed the actual amount received by the society in respect of such share.