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

[Cites 0, Cited by 1] [Section 139(2)] [Section 139] [Entire Act]

State of Tamilnadu - Subsection

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

(k)with the previous approval of the prescribed authority, to compromise all calls or liabilities to any calls and debts and liabilities capable or resulting in debts, and all claims, present or future, certain or contingent, subsisting or supposed to subsist between the society and alleged contributory or other debtor or a contributory or person apprehending liability to the society and all questions in any way relating to or affecting the assets or the winding-up of the society on such terms as may be agreed and take any security for the discharge of any such call, liability, debt or claim and give a complete discharge in respect thereof, and

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State of Tamilnadu - Subsection

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