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Citedby 23 docs - [View All]
Arun Co-Op. Housing Society Ltd. vs State Of Gujarat And Ors. on 19 August, 2002
Rupchand Rajaram Shah vs Janata Consumers Co-Operative ... on 23 September, 1987
Priya Nath Mehta vs Manju Aggarwal And Ors. on 18 March, 1994
Manekchowk Co-Operative Bank ... vs Assistant Commissioner Of ... on 2 September, 1998
Matsya Jeevi Sahkari Samiti Ltd. ... vs State Of U.P. Thru Secy. Matsya & 3 ... on 28 July, 2010

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[Section 14] [Complete Act]
Central Government Act
Section 14(1) in The Co- Operative Societies Act, 1912
(1) The transfer or charge of the share or interest of a member in the capital of a registered society shall be subject to such conditions as to maximum holding as may be prescribed by this Act or by the rules.