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[Cites 0, Cited by 0] [Section 44(3)] [Section 44] [Entire Act]

State of Bihar - Subsection

Section 44(3)(c) in The Bihar Co-operative Societies Act, 1935

(c)to determine from time to time, subject to the provisions of section 32, the contribution to be made or remaining to be made by the members or past members or by the estates or nominees, heirs or legal representatives of deceased members or by any officers or former officers, to the assets of the society and from time to time, to revise any order of contribution until the winding up is completed, and to realise such contribution;