Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37] [Entire Act] State of Bihar - Subsection Section 37(5) in The Bihar Co-operative Societies Rules, 1959 (5)Any other person whose interests may be affected by the division may, by notice to the society within the said period, object to the division, unless his claim is satisfied.
