Section 13(1)(d) in The Tamil Nadu Co-Operative Societies Act, 1983

[Cites 0, Cited by 1] [Section 13(1)] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(1)(d) in The Tamil Nadu Co-Operative Societies Act, 1983

(d)At the meeting referred to in clause (c), provision shall be made by another resolution for-

(i)

(A)the re-payment of the share or interest in the capital and other moneys due to all the members who have given notice under sub-clause (ii) of clause (b); and

(B)the satisfaction of the claims of all the creditors who have given notice under sub-clause (iii) of clause (b):

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State of Tamilnadu - Subsection

Section 13(1)(d) in The Tamil Nadu Co-Operative Societies Act, 1983