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[Cites 0, Cited by 0] [Section 148] [Entire Act]

State of Tamilnadu - Subsection

Section 148(3) in Tamil Nadu Co-operative Societies Rules, 1988

(3)Security deposits received by a society from its employee shall not form part of the assets of the society and shall be invested separately in the financing bank or a co-operative bank approved by the Registrar in this behalf by general or special order.