Section 15(4) in The Tamil Nadu Co-Operative Societies Act, 1983
(4)At the meeting referred to in sub-section (3), provision shall be made by another resolution for-(a)the re-payment of the share or interest in the capital and other moneys due to all the members who have given notice under clause (b) of sub-section (2); and(b)the satisfaction of the claims of all the creditors who have given notice under clause (c) of sub-section (2):Provided that no member or creditor shall be entitled to such re-payment or satisfaction until the preliminary resolution is confirmed as provided in sub-section (3).
