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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Rajasthan - Subsection

Section 52(b) in Rajasthan Co-operative Societies Act, 1965

(b)an apex society or a central society from the Principal State Partnership Fund or the Subsidiary State Partnership Fund, as the case may be, the liability in respect of such shares shall, in the event of the co-operative society being wound up, be limited to the amount paid in respect of such shares.