Section 40(1)(iii) in The Tamil Nadu Co-Operative Societies Act, 1983

[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

State of Tamilnadu - Subsection

Section 40(1)(iii) in The Tamil Nadu Co-Operative Societies Act, 1983

(iii)upon any movable property which has been hypothecated, pledged or otherwise mortgaged by the member with the society and remaining in the custody of the member, or as the case may be, forming part of the estate of the deceased member.

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State of Tamilnadu - Subsection

Section 40(1)(iii) in The Tamil Nadu Co-Operative Societies Act, 1983