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[Cites 0, Cited by 0] [Section 136D(11)] [Section 136D] [Entire Act]

State of Tamilnadu - Subsection

Section 136D(11)(ii) in The Tamil Nadu Co-Operative Societies Act, 1983

(ii)is a person who committed a default towards the payments to a primary agricultural credit society or represents a primary agricultural credit society on the Board of a Central Co-operative Bank or the State Apex Co-operative Bank, if such society to whom he represents has committed a default towards the payments of such bank for a period exceeding one year unless the default is cleared;