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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Tamilnadu - Subsection

Section 95(ii) in Tamil Nadu Co-operative Societies Rules, 1988

(ii)The amount so kept in suspense account of a member shall be credited to share account as and when with any other amounts due to such member or with any amount remitted by him the amount equals to or exceeds the value of a share; and