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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Tamilnadu - Subsection

Section 76(6) in Tamil Nadu Co-operative Societies Rules, 1988

(6)In the case of overdraft, there shall be remittances of not less than one fourth of the limit every month. The outstanding under the overdraft shall be brought down to less than fifty per cent of the limit at least once in a quarter and the period of overdraft shall not exceed one year before which the entire overdraft shall be cleared.