Section 80(1)(b) in The West Bengal Co-Operative Societies Act, 1983

[Cites 0, Cited by 2] [Section 80(1)] [Section 80] [Entire Act]

State of West Bengal - Subsection

Section 80(1)(b) in The West Bengal Co-Operative Societies Act, 1983

(b)if there is no nominee or if the existence or residence of the nominee cannot be ascertained by the board or if, for any other cause, the transfer cannot be made without unreasonable delay, to the person who (subject to the production by such person of probate, letter of administration or succession certificate) appears to the board to be entitled in accordance with the rules to the possession of such share or interest as part of the estate of the deceased member; or

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State of West Bengal - Subsection

Section 80(1)(b) in The West Bengal Co-Operative Societies Act, 1983