Section 20(1) in Himachal Pradesh Co-Operative Societies Rules, 1971
(1)Every member of a society shall nominate a person, or persons, to whom his share, or interest, referred to in section 23 of the Act, or such sums out of such interest as may be specified by the member, shall, on the death of the member, be transferred or paid as laid down in the bye-laws.
