Section 20(1)(k) in Tamil Nadu Co-operative Societies Rules, 1988

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State of Tamilnadu - Subsection

Section 20(1)(k) in Tamil Nadu Co-operative Societies Rules, 1988

(k)In the case of societies issuing loans-

(i)Loan application register;

(ii)Loan ledger showing the number and date of disbursement of each loan issued to members, the amount of loan, the purpose for which it is granted and the date or dates of repayment distinguishing principal and interest;

(iii)Liability register showing the extent of indebtedness of each member to the society whether on account of loans taken directly by him or on account of loans for which he stands as surety;

(iv)Register of lands cultivated by members;

(v)Credit limit statement;

(vi)Register of declarations made under section 41;

(vii)Register of loans foreclosed;

(viii)Register showing progress of application for arbitration and execution;

(ix)Register of immovable property of judgment debtors brought in auction by the society.

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State of Tamilnadu - Subsection

Section 20(1)(k) in Tamil Nadu Co-operative Societies Rules, 1988