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

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

State of Assam - Subsection

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

(i)that allotment of shares or payment in cash in favour of the members of the transferor society or societies under the clause shall not be made until all the depositors and creditors of the transferor society or societies have been paid under sub-clause (a) of this clause or, as the case may be, under sub-clause (b) of Clause (iii); and

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State of Assam - Subsection

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