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 139] [Entire Act] State of Tamilnadu - Subsection Section 139(e) in Tamil Nadu Co-operative Societies Rules, 1988 (e)It shall not be necessary to give notice of the proclamation of sale to the decree-holder as required by clause (e) of sub-rule (2) of rule 126.
