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[Cites 0, Cited by 1] [Section 27] [Entire Act]

State of Meghalaya - Subsection

Section 27(4) in The Meghalaya Co-operative Societies Act

(4)if there is no person qualified to succeed to the share or interest of the deceased member the society shall pay to his hire, executor or the legal representative, as the case may be a sum equivalent to the value of the share and interest of the deceased member as determined in accordance with the rules after deducting the dues of the deceased to the society;