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[Cites 0, Cited by 0] [Section 36(4)] [Section 36] [Entire Act]

State of Tamilnadu - Subsection

Section 36(4)(a) in Tamil Nadu Societies Registration Act, 1975

(a)on application, be defrayed by the applicants therefor or out of the assets of the registered society or by the members or officers of the registered society, in such proportions as the Registrar may, by order in writing, direct ; and