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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(3)(ii) in The Assam Co-operative Societies Act, 1949

(ii)that such allotment of shares or payment in cash in favour of the members of the transferor society or societies shall be made only out of the surplus of the assets of the transferor society or societies, if any, that may be left after payment to the depositors and the creditors as indicated in sub-clause (i);