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[Cites 0, Cited by 0] [Section 15(5)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(5)(a) in The Tamil Nadu Co-Operative Societies Act, 1983

(a)If the Registrar is satisfied that provision for re-payment of the share capital of all the members and for the satisfaction of the claims of all the creditors referred to in sub-section (4) has not been made, he may refuse to accord his approval for the transfer of the assets and liabilities among the societies.