Legal Document View

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
[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(1)(r) in Tamil Nadu Co-operative Societies Rules, 1988

(r)the manner in which the society may borrow funds, the maximum borrowing power, the maximum rate of interest payable on borrowings and the procedure to be followed in such borrowings;