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[Cites 0, Cited by 6] [Entire Act]

State of Tamilnadu - Section

Section 31 in Tamil Nadu Societies Registration Act, 1975

31. Saving rights creditors.

- An amalgamation or division in pursuance of of section 30 shall not prejudice any right of a creditor of any registered society which was a party to such amalgamation or of the registered society which was the subject of such division.