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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

NCT Delhi - Subsection

Section 26(1)(i) in Delhi Co-operative Societies Act, 1972

(i)in the case of a co-operative society with unlimited liability, such nominee, heir or legal representative, as the case may be, may require payment by the society of the value of the share or interest of the deceased member ascertained as aforesaid;