Section 15(5)(i) in The U.P. Co-operative Societies Act, 1965

[Cites 0, Cited by 0] [Section 15(5)] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(5)(i) in The U.P. Co-operative Societies Act, 1965

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

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State of Uttar Pradesh - Subsection

Section 15(5)(i) in The U.P. Co-operative Societies Act, 1965