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[Cites 0, Cited by 0] [Section 100(2)] [Section 100] [Entire Act]

State of Tamilnadu - Subsection

Section 100(2)(b) in Tamil Nadu Co-operative Societies Rules, 1988

(b)In the case of a financing bank, the surplus funds shall be assigned by the Registrar to the reserve fund or funds of any other financing bank or banks to which the societies, working in the area in which the financing bank ordered to be wound up carried on its operations are affiliated or transferred. If there is no financing bank working in such area, the Registrar shall invest the amount on interest in the Tamil Nadu State Co-operative Bank Limited, until a new financing bank is formed in such area, in which case the funds shall be credited to the reserve fund of such financing bank.