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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Assam - Subsection

Section 98(1) in The Assam Co-operative Societies Act, 1949

(1)Notwithstanding any of the provisions of the Indian Limitation Act, 1908, the period of limitation for the institution of a claim to recover any sum, including the interest thereon, due to a registered society by a member thereof shall be computed from the date on which such member dies or ceases to be a member of a society.