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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jharkhand - Subsection

Section 7(3) in Jharkhand Co-operative Societies Act, 2008

(3)Where the liability of society is unlimited, all member, past members, and the estates of deceased members shall on liquidation, be jointly and severally liable for and in respect of all its obligations, subject, however , to the provisions of section 32.