Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Himachal Pradesh - Section Section 19 in Himachal Pradesh Co-Operative Societies Rules, 1971 19. Calculations of the sums due other than share and interest. - All sums other than share or interest due to a member under section 25 shall not exceeds the actual amount received by the society.
