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 138] [Entire Act] State of Tamilnadu - Subsection Section 138(1) in The Tamil Nadu Co-Operative Societies Act, 1983 (1)Where the Registrar has made an order under section 137 for the winding-up of a registered society, he may appoint-a Liquidator for the purpose and fix his remuneration.
