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[Cites 0, Cited by 0] [Section 148(2)] [Section 148] [Entire Act]

State of Rajasthan - Subsection

Section 148(2)(xvi) in Rajasthan Co-operative Societies Act, 1965

(xvi)providing that the share capital of any society shall be available for such way as may be necessary to secure that the share shall not appreciate in value and that necessary capital shall be available for the society as required;