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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Tamilnadu - Subsection

Section 38(b) in Tamil Nadu Co-operative Societies Rules, 1988

(b)where the member represents a society in any other society, if-
(i)the society he represents is in default to any other society for a continuous period of one year and the default exceeds thirty per cent of the sum due by that society; or
(ii)a decree has been obtained against the society he represents and the decree is subsisting.