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[Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(4)(i) in The Orissa Co-operative Societies Rules, 1965

(i)A member of Society may nominate in writing any person to whom or to whose credit the share or interest or the value of such share or interest shall, on his death, be paid or transferred under the provision of the Act : Provided such member may from time to time revoke or vary such nomination in writing.