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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 22(1)(b) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(b)in the case of a society with limited liability, it shall be the amount arrived at by a valuation based on the financial position of the society as shown in the last audited balance sheet preceding the cessation of membership: