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[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of Tamilnadu - Subsection

Section 140(1) in The Tamil Nadu Co-Operative Societies Act, 1983

(1)Where the affairs of a registered society have been completely wound up, the Registrar shall make an order cancelling the registration of the society. On the cancellation of its registration, the society shall cease to exist as a corporate body from the date of such order of cancellation.