Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 143] [Entire Act] State of Tamilnadu - Subsection Section 143(e) in The Tamil Nadu Co-Operative Societies Act, 1983 (e)any sum ordered under section 139 to be recovered as a contribution to the assets of a registered society or as costs of liquidation; or
