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[Cites 0, Cited by 0] [Section 81(3)] [Section 81] [Entire Act]

State of Tamilnadu - Subsection

Section 81(3)(i) in The Tamil Nadu Co-Operative Societies Act, 1983

(i)in case the Government have subscribed directly to the share capital of the registered society or in case any moneys are due from the registered society either to the Principal State Partnership Fund or to the Subsidiary State Partnership Fund referred to in Chapter VI, to the Government or to any officer appointed by the Government in this behalf;