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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(2)(i) in Tamil Nadu Co-operative Societies Rules, 1988

(i)Any person interested in the property being mortgaged by a member in favour of the society for the purpose of joining in the execution of the mortgage deed or any other document by such member; or