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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(3)(b) in Rajasthan Co-operative Societies Rules, 2003

(b)In the case of a society with limited liability, the value of a share 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, provided that it shall not exceed the actual amount receive by the society in respect of such share.