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[Cites 0, Cited by 0] [Section 139] [Entire Act]

State of Tamilnadu - Subsection

Section 139(a) in Tamil Nadu Co-operative Societies Rules, 1988

(a)The Registrar within whose jurisdiction the cause of action arose may, of his own motion, take any steps which he may deem suitable in the matter of such recovery in accordance with the provisions of these rules and without any applications having been made to him in that behalf under these rules.