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[Cites 0, Cited by 0] [Section 140(3)] [Section 140] [Entire Act]

State of Tamilnadu - Subsection

Section 140(3)(b) in Tamil Nadu Co-operative Societies Rules, 1988

(b)when the Registrar makes an order under sub-section (1) of section 167 that the party concerned need not repay or restore any money or property or contribute any sum to the assets of the society by way of compensation; or