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[Cites 0, Cited by 0] [Section 139(2)] [Section 139] [Entire Act]

State of Tamilnadu - Subsection

Section 139(2)(e) in The Tamil Nadu Co-Operative Societies Act, 1983

(e)subject to any Rules made in this behalf, to pay claims against the registered society including interest up to the date of winding-up according to their respective priorities, if any, in full or rateably, as the assets of the society may permit; to apply the surplus, if any, remaining after payment of the claims for the payment of interest from the date of such order of winding-up at a rate fixed by him, but not exceeding the contract rate in any case;