Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Tamilnadu - Subsection Section 21(3) in Tamil Nadu Co-operative Societies Rules, 1988 (3)It shall be the duty of the Chief Executive or the President where there is no chief executive, to arrange for the safe custody of the accounts, books and records of the society.
