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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(1)(ii) in Haryana Co-operative Societies Act, 1984

(ii)in the case of a co-operative society with limited liability, the society shall transfer the share or interest of the deceased member to such nominee, heir or legal representative, as the case may be, being qualified in accordance with the rules and bye laws for membership of the society, or on his application within one month of the death of the deceased member, to any person specified in the application who is so qualified;