 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Multi-State Cooperative Societies Act, 1984 27. Transfer of interest on death of members.- 1. On the death of a member of multi-State cooperative society may transfer the share or interest of the deceased member to the person nominated in accordance with the rules made in this behalf, or if there is no person so nominated to such person as may appear to the board to be the heir or legal representative of the deceased member, or pay to such nominee, heir or legal representative, as the case may be, a sum representing the value of such members share or interest as ascertained in accordance with the rules; Provided that no such transfer or payment shall be made except with the consent of the nominee, heir or legal representative, as the case may be; 1. 2. A multi-State cooperative society shall, unless within six months of the death of the member prevented by an order of a competent court, pay to such nominee, heir or legal representative, as the case may be, all other moneys due to the deceased member from the society. 3. All transfer and payments made by a multi-State cooperative society in accordance with the provisions of this section shall be valid and effectual against any demand made upon the society by any other person.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back