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[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

State of Punjab - Subsection

Section 59(2)(b) in The Punjab Co-operative Societies Act, 1961

(b)to determine from time to time the contribution (including debts due and costs of liquidation) to be made or remaining to be made by the members or past members or by the estates or nominees, heirs or legal representatives of deceased members or by any officers or former officers, to the assets of the society;