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[Cites 0, Cited by 0] [Section 125] [Entire Act]

State of Tamilnadu - Subsection

Section 125(5) in Tamil Nadu Co-operative Societies Rules, 1988

(5)In the case of other movable property referred to in clause (c) of sub-rule (1), the person concerned shall place it in the hands of the said Registrar, as soon as it-becomes deliverable to the judgement-debtor.