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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(2)(iii) in The Tamil Nadu Co-Operative Societies Act, 1983

(iii)Any creditor of such society may, notwithstanding any agreement to the contrary, by notice given to the society within a period of two months from the date of receipt by him of the resolution, intimate his intention to demand a return of the amount due to him.