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[Cites 0, Cited by 0] [Section 148(2)] [Section 148] [Entire Act]

State of Rajasthan - Subsection

Section 148(2)(xi) in Rajasthan Co-operative Societies Act, 1965

(xi)the procedure for the admission of members of a joint Hindu undivided family, and minors and person of unsound mind inheriting the share or interest of deceased members and provision for their rights and liabilities;