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[Cites 0, Cited by 0] [Section 149] [Entire Act]

State of Tamilnadu - Subsection

Section 149(3) in The Tamil Nadu Co-Operative Societies Act, 1983

(3)Where the financing bank takes action against the defaulting member, the provisions of this Act, the Rules and the bye-laws shall apply as if all references to the registered society or its board in the said provisions were references to the financing bank.