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

State of Uttarakhand - Subsection

Section 15(5)(i) in Uttarakhand Co-Operative Societies Act, 2003

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