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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 20(3) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(3)The withdrawal from membership shall also be subject to such restrictions regarding the maximum amount of share capital that can be refunded in a year or as may have been provided for in the Act, the rules or bye-laws of the society.