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

State of Karnataka - Subsection

Section 24(2) in Karnataka Co-Operative Societies Act, 1959

(2)Notwithstanding anything contained in sub-section (1), any such nominee, heir or legal representative, as the case may be, may require the society to pay to him the value of the share or interest of the deceased member ascertained in accordance with the rules.