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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 23(1)(b) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(b)a clear fifteen days' notice to writing is given to the society indicating therein the name of the proposed transferee, his consent, his application for membership, where necessary, and the value proposed to be paid by the transferee;