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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Bihar - Subsection

Section 50(5) in The Bihar Co-operative Societies Rules, 1959

(5)If a registered society is dissolved, the net value of the shares held by it in any other society as ascertained in the manner laid down in Rule 52 shall, subject to the provision of Section 22, be paid to the liquidator of the society, within a period of three months from the date of dissolution.