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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(1) in Tamil Nadu Co-operative Societies Rules, 1988

(1)The chief promoter may collect money towards initial share capital and entrance fees for the proposed society from the applicants and other persons who are willing to join as members of the proposed society' and he shall issue receipts for the amounts so received by him.