Section 103(2)(j) in Rajasthan Co-operative Societies Rules, 2003

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State of Rajasthan - Subsection

Section 103(2)(j) in Rajasthan Co-operative Societies Rules, 2003

(j)In the case of a society with unlimited liability, property statement of members showing the assets and liabilities of each individual member on the date of his admission with full details of the property including the survey number of the lands, the statement being revised as often as may be necessary and in any case at least once in three years and such statements being entered in a register in a stitched volume.

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State of Rajasthan - Subsection

Section 103(2)(j) in Rajasthan Co-operative Societies Rules, 2003