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 138] [Entire Act] State of Tamilnadu - Subsection Section 138(4) in The Tamil Nadu Co-Operative Societies Act, 1983 (4)Where an order of winding-up of a registered society is set aside on appeal, the property, effects and actionable claims of the society shall re-vest in the society.
