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[Cites 0, Cited by 0] [Section 162(2)] [Section 162] [Entire Act]

State of Tamilnadu - Subsection

Section 162(2)(b) in Tamil Nadu Co-operative Societies Rules, 1988

(b)default has been made in the utilisation of loan or part thereof or in the payment of such mortgage money or part thereof for more than three months after such service.