Section 145 in The Tamil Nadu Co-Operative Societies Act, 1983
145. Publication of information respecting members or past or deceased members from whom any debt or outstanding demand is due to the society.
- If the financing bank is of opinion that it is necessary or expedient, in the public interest or for the purpose of securing the recovery or any debt or outstanding demand due to any registered society which is affiliated to the financing bank to publish the names of any members or past or deceased members from whom any debt or outstanding demand is due to the registered society, the financing bank may, subject to such conditions as may be prescribed, cause to be published in such manner as it thinks fit, the names of such members.
