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[Cites 0, Cited by 0] [Section 18A(2)] [Section 18A] [Entire Act]

State of Maharashtra - Subsection

Section 18A(2)(g) in The Maharashtra Cooperative Societies Rules, 1961

(g)to determine from time to time, after giving an opportunity to answer the claims, the contribution to be made, or remaining to be made by the members or past members of the de-registered society or by the estates, nominees, heirs or legal representatives of the deceased members of de-registered society, or by the officer, post officer of the estate or nominee, heirs or legal representatives of deceased officer to the assets of de-registered society, such contribution being inclusive of debts and dues from such members or officers of the de-registered society;