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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttarakhand - Subsection

Section 23(3) in Uttarakhand Co-Operative Societies Act, 2003

(3)Notwithstanding anything contained in sub-section (2) a co-operative society may, subject to such conditions as may be prescribed, permit the transfer of, acquire or retain the share or interest of any member in the capital of the society.