Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 5] [Entire Act]

State of Tamilnadu - Section

Section 22 in Tamil Nadu Societies Registration Act, 1975

22. Suit to recover penalty.

- Where any by-law of a registered society provides Suit to recover for the imposition of any pecuniary penalty for any breach penalty, thereof, such penalty, when accrued, may be recovered by suit filed in the court having jurisdiction where the defendant resides or the registered office of the registered society is situate.