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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(1)(c) in The Assam Co-operative Societies Rules, 1953

(c)Where the capital is to be raised by the issue of shares, each member must agree to subscribe to at least one share or the minimum number of shares as prescribed in the bye-laws and has paid the dues on account of such share or shares as required under the provisions of the bye-laws.