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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Tamilnadu - Subsection

Section 43(1)(a) in Tamil Nadu Co-operative Societies Rules, 1988

(a)Where a nomination has been made by member in accordance with rule 42, the society shall, within ninety days from the date of knowledge of the death of the member, by notice in writing, require the nominee to state within thirty days from the date of receipt of the notice whether he desires-
(i)the transfer of the share or interest of the deceased member in the capital of the society and other moneys due to the said deceased member in his name; or
(ii)to receive the value of the share or interest of the deceased member in the capital of the society and other moneys due to the said deceased member.