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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Jharkhand - Subsection

Section 24(1)(i) in Jharkhand Co-operative Societies Act, 2008

(i)In the case of society with unlimited liability, such nominee, heir or legal representative as the case may be, may require payment by the society of the value of the share or interest of the deceased member ascertained, after, deducting the amount of any charge existing under section 22;