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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttarakhand - Subsection

Section 24(1) in Uttarakhand Co-Operative Societies Act, 2003

(1)On the death of a member of a co- operative society, the society shall transfer the share or interest of the deceased member to the person or persons nominated in the manner prescribed, or if no person has been so nominated, to such person as may appear to the Committee of Management to be the heir or legal representative of the deceased member;