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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Tamilnadu - Subsection

Section 43(3) in Tamil Nadu Co-operative Societies Rules, 1988

(3)If the nominee, heir or legal representative, as the case may be, fails to receive the value of the share or interest of the deceased member in the capital of the society and other moneys due to the said deceased member within the time specified in sub-rule (2), the society shall forthwith credit such amount to a suspense account.