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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Jharkhand - Subsection

Section 24(1)(ii) in Jharkhand Co-operative Societies Act, 2008

(ii)In the case of society with limited liability, the society shall transfer, subject to any charge existing under section 22, the share or interest of the deceased member to such nominee, heir or legal representative, as the case may be, being qualified in accordance with the Rules and bye-laws for membership of the society or in his application within three months of the death of the deceased member, to any person specified in the application within three months of the death of the deceased member, to any person specified in the application who is so qualified: