Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 148] [Entire Act] State of Tamilnadu - Subsection Section 148(1) in Tamil Nadu Co-operative Societies Rules, 1988 (1)No society shall appoint any person as its paid employee in any category of service unless such person furnishes security to the extent and in the form specified by the Registrar.
