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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(3) in Rajasthan Co-operative Societies Act, 1965

(3)Where such nominee, heir or legal representative, as the case may be, is not admitted as a member of the society under sub-section (1), the society shall pay him all other moneys due to the deceased member from the society.