Section 19(5) in Tamil Nadu Co-operative Societies Rules, 1988
(5)At the meeting referred to in sub-rule (4), provision shall be made by another resolution for-(a)the repayment of the share or interest in the capital and other moneys due to all the members who have given notice under clause (b) of sub-rule (3); and(b)the satisfaction of the claims of all the creditors who have given notice under clause (c) of sub-rule (3):Provided that no member or creditor shall be entitled to such repayment or satisfaction until the amendments to the bye-laws are registered under sub-rule (4).
