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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(1)(ii) in Jammu and Kashmir Co-operative Societies Rules, 2001

(ii)In the case of a society with limited liability it shall be the amount arrived at by a valuation based on the financial position of the society as shown in the last audited balance sheet proceeding the resignation, removal or death, as the case maybe, provided that the amount so ascertained shall not exceed the actual amount received by the society in respect of such share or interest.