Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 126(2)] [Section 126] [Entire Act] State of Tamilnadu - Subsection Section 126(2)(i) in Tamil Nadu Co-operative Societies Rules, 1988 (i)No person shall be allowed to bid in the auction unless he remits with the Sale Officer such amount as may be fixed by him towards earnest money deposit: