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[Cites 0, Cited by 0] [Section 139(2)] [Section 139] [Entire Act]

State of Tamilnadu - Subsection

Section 139(2)(j) in The Tamil Nadu Co-Operative Societies Act, 1983

(j)with the previous approval of the prescribed authority, to make any compromise or arrangement with creditors or persons having any claim, present or future, whereby the society may be rendered liable;