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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(2) in Rajasthan Co-operative Societies Act, 1965

(2)Notwithstanding anything contained in sub-section (1), any such nominee heir or legal representative, as the case may be, may require the society to pay him the value of the share or interest of the deceased member ascertained in accordance with the rules.