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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(1) in Tamil Nadu Societies Registration Act, 1975

(1)If a judgment is passed against any officer referred to in sub-section (1) of section 20, such judgment shall not be enforced against the property, movable or immovable, or against the body, of such officer, but against the property of the registered society.