Section 65(6)(ii) in The M.P. Co-Operative Societies Rules, 1962

[Cites 0, Cited by 0] [Section 65(6)] [Section 65] [Entire Act]

State of Madhya Pradesh - Subsection

Section 65(6)(ii) in The M.P. Co-Operative Societies Rules, 1962

(ii)in the case of a share or deposit, the person in whose name the share or the deposit may be standing, from transferring the share or deposit or receiving any dividend or interest thereon; and

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State of Madhya Pradesh - Subsection

Section 65(6)(ii) in The M.P. Co-Operative Societies Rules, 1962