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[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

State of Rajasthan - Subsection

Section 80(2)(b) in Rajasthan Co-operative Societies Act, 1965

(b)to determine from time to time the contribution (including debts due) to be made or remaining to be made by the members or past members or by the estates or nominees, heirs or legal representatives of deceased members or by any officers or former officers, to the assets of the society;