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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(13) in The Chennai Corporation Servants Conduct Rules, 1968

(13)Notwithstanding anything contained in this rule, a Corporation servant may borrow money from a co-operative society of which he is a member, provided that where the borrowing is on personal security, the surety shall be of a status equal to or higher than that of the borrower.