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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Jharkhand - Subsection

Section 36(ii) in Jharkhand Co-operative Societies Rules, 2008

(ii)any member or federation shall have the option of withdrawing its shares, deposits or loan, as the case may be, within one month from the date of general body or until all such claims have been satisfied, and