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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Tamilnadu - Subsection

Section 78(2) in The Tamil Nadu Co-Operative Societies Act, 1983

(2)A provident fund established by a registered society under sub-section (1) shall be invested in the financing bank, but shall not-
(a)be used in the business of the society;
(b)form part of the assets of the society;
(c)be liable to attachment or be subject to any other process of any Court or other authority.