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

State of Odisha - Subsection

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

(vi)If the nominee or heir or legal representative does not want to become a member or is refused membership, the value of the share or the interest payable to him shall be paid after adjusting all moneys due from the deceased member.