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[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

State of Uttarakhand - Subsection

Section 16(5)(i) in Uttarakhand Co-Operative Societies Act, 2003

(i)The repayment, subject to the provisions of section 41, of the share capital of all the members who have given notice under clause (i) of sub section (3); and