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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(4) in The Punjab Co-operative Societies Rules, 1963

(4)When a member of a Co-operative Society nominates more than one person, he shall, as far as practicable, specify the amount to be paid or is transferred to each nominee in terms of whole share and the interest accruing thereon.