Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 111] [Entire Act] State of Tamilnadu - Subsection Section 111(2) in Tamil Nadu Co-operative Societies Rules, 1988 (2)When the summons is to the party against whom a reference has been made under sub-section (1) of section 90, it shall be accompanied by a copy of the reference made.
