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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Chattisgarh - Subsection

Section 14(ii) in The Chhattisgarh Co-operative Societies Rules, 1962

(ii)he has purchased at least one share and paid the value thereof in full or in part in such calls as may be decided by the committee or general meeting of the society, as the case may be, according to the bye-laws of the society;