Section 32(1)(i) in Tamil Nadu Societies Registration Act, 1975

[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(1)(i) in Tamil Nadu Societies Registration Act, 1975

(i)in the case of a mortgage or charge created out of India and comprising solely property situate outside India the period prescribed under this sub-section shall be reckoned from the date on which the instrument or copy could, in due course of post and if despatched with the due diligence, have been received in India, and

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State of Tamilnadu - Subsection

Section 32(1)(i) in Tamil Nadu Societies Registration Act, 1975