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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 8(1)(d) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(d)the manner in which and the limit up to which the funds of the society may be raised, the maximum share capital which any one member may hold arid the purpose to which the funds may be made available;