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 25] [Entire Act] State of Tamilnadu - Subsection Section 25(3) in Tamil Nadu Chit Funds Act, 1961 (3)Any person who holds an interest in the property furnished as security or any part thereof shall be entitled to make payment under sub-section (2).
