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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(5) in The Orissa Co-operative Societies Rules, 1965

(5)Where a member ceases to be as such under Sub-Section (2) of Section 16-A the value of his share or interest in the Society shall be paid back to him after adjusting all moneys due from him.