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Citedby 13 docs - [
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Amreli District Co-Operative ... vs State Of Gujarat on 17 July, 1984
Videocon Appliances Ltd. vs Maker Chambers V Premises Co-Op. ... on 1 December, 2005
Dadar Avanti Co-Operative ... vs State Of Maharashtra And Ors. on 2 December, 2004
Sindhu Co-Operative Housing ... vs State Of Maharashtra And Ors. on 31 March, 2005
Shri Prakash M. Naik vs Smt. Hanifa Jetha Alias Mrs. ... on 16 December, 2009
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section 22
co operative societies act
co-operative societies
section 22 title:indian partnership act doctypes: tribunals,others,laws
co-operative societies doctypes: laws
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Section 22
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Central Government Act
Section 22(2) in The Co- Operative Societies Act, 1912
(2) A registered society may pay all other moneys due to the deceased member from the society to such nominee, heir or legal representative, as the case may be.