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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Tamilnadu - Subsection

Section 69(8) in Tamil Nadu Co-operative Societies Rules, 1988

(8)The society shall make an application to the Registrar for recovery of sum under sub-section (8) of section 48 specifying the amount to be recovered, the interest thereon and the costs involved with full details thereof and the name and address of the employer or the officer disbursing salary or wages from whom such recovery shall be made.