Section 48(1)(a) in The Tamil Nadu Co-Operative Societies Act, 1983

[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Tamilnadu - Subsection

Section 48(1)(a) in The Tamil Nadu Co-Operative Societies Act, 1983

(a)his employer or the officer disbursing his salary or wages shall be competent, on a requisition in writing from the society to deduct every month from the salary or wages payable to him such amount as may be specified in the requisition towards the amount; and

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State of Tamilnadu - Subsection

Section 48(1)(a) in The Tamil Nadu Co-Operative Societies Act, 1983