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[Cites 0, Cited by 6] [Section 34(1)] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(1)(b) in The Tamil Nadu Co-Operative Societies Act, 1983

(b)
(i)is in default to such registered society or any other registered society, in respect of any loan or advance taken by him or dues under credit purchases made by him for a period exceeding three months; or
(ii)is a representative of a registered society which is in default to the financing bank or to any other registered society, in respect of any sum due by the registered society for a continuous period of one year: