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Citedby 99 docs - [View All]
Surat District Co-Operative Bank ... vs Income Tax Officer And Ors. on 20 November, 2002
Amreli District Co-Operative ... vs State Of Gujarat on 17 July, 1984
Zoroastrian Co-Operative ... vs District Registrar Co-Operative ... on 15 April, 2005
Bhagvandas Tekchand Thakker & vs I on 8 February, 2013
Gordhanbhai N. Vaghela vs Maruti Co-Op. Housing Society And ... on 1 August, 2002

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[Complete Act]
Central Government Act
Section 24 in The Co- Operative Societies Act, 1912
24. Liability of the estates of deceased member. The estate of a deceased member shall be liable for a period of one year from the time of his decease for the debts of a registered society as they existed at the time of his decease.