AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Multi-State Cooperative Societies Act, 1984

20. Members not to exercise rights till due payment made.-

No member of a multi-State cooperative society shall exercise the rights of a member, unless he has made such payments to the society in respect of membership, or has acquired such interest in the society, as may be specified in the bye-laws.



Multi-State Cooperative Societies Act, 1984 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys