Section 32(1)(ii) in Tamil Nadu Societies Registration Act, 1975

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State of Tamilnadu - Subsection

Section 32(1)(ii) in Tamil Nadu Societies Registration Act, 1975

(ii)where the mortgage or charge is created in India but comprises property situate outside India, the instruments creating or purporting to create the mortgage or charge or a copy thereof verified in the prescribed manner may be filed for registration, notwithstanding that further proceedings may be necessary to make the mortgage or charge valid or effectual according to the law of the country in which the property is situate.

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State of Tamilnadu - Subsection

Section 32(1)(ii) in Tamil Nadu Societies Registration Act, 1975