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[Cites 0, Cited by 0] [Section 19(5)] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(5)(a) in Tamil Nadu Co-operative Societies Rules, 1988

(a)the repayment of the share or interest in the capital and other moneys due to all the members who have given notice under clause (b) of sub-rule (3); and